NAGAR PANCHAYAT MAHUADABRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed by Nagar Panchayat Mahua Dabra through its Chairman. Petitioner is aggrieved by allotment of a piece of land by the State Government to Prasar Bharti, Aakashwani and Doordarshan, New Delhi for establishing a Radio Station.

(2.) Mr. D.S. Patni, learned Senior Advocate appearing for petitioner submits that the subject land is within limits of Nagar Panchayat and it is vested in the Nagar Panchayat by a notification dtd. 28/2/1985 issued under Sec. 116 of U.P. Municipalities Act, 1916.

(3.) The notification dtd. 28/2/1985 is on record as Annexure-2, which is issued under Sec. 3(1) of U.P. Town Area Act, 1914. The said notification provides for territorial limits of Town Area Committee of Mahua Dabra, which is now upgraded as Nagar Panchayat, Mahua Dabra. The said notification does not provide for vesting of any land in Town Area Committee/Nagar Panchayat.