(1.) HEARD Sri Neeraj Garg, the learned counsel for the petitioners and Sri Sudhir Kumar, the learned Brief Holder for the opposite parties.
(2.) THE writ court by an order dated 5th October, 2010 allowed the writ petition and directed the respondents no. 1, 2 and 3 to handover the possession of the land in question to the petitioners within a period of six weeks. THE operative portion of the order is quoted hereunder: "THE writ petition is partly allowed with no order as to costs. THE respondents no. 1 to 3 are directed to hand over possession of the land in question to the petitioners, mentioned in the judgment and decree passed by the Civil Judge (Senior Division)/F.T.C. VI, Dehradun in Original Suit No. 8 of 1989, wherein the boundaries of the land were also specified, within a period of six weeks from the date of production of a certified copy of this order."
(3.) TODAY, the opposite pary no. 1, namely, Sri Sachin Kurve, presently holding the post of District Magistrate, Dehradun, and Sri Mohan Singh Barnia, presently posted as Special Land Acquisition Officer, are present.