PREM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this petition, the Petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 15 -9 -1984 and the order dated 18 -6 -1992 (Annexure Nos. 1 and 4 to the writ petition passed by the Competent Authority, Urban Land Ceiling, Dehradun.

(3.) THE Competent Authority after completing necessary formalities and inquiry has held that deceased Khajan Singh was unmarried and Khajan Singh and Laxmi Singh, who are real brothers, and each of them possesses vacant land to the tune of 7161.42 sq.mt. and has declared 5161.42 sq.mt. of land in possession of Khajan Singh as surplus land and also directed to issue notice to Laxmi Singh, father of the Petitioner herein under Section 6(2) of the Act by his order dated 15 -9 -1984.