KUNTI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioners, they were granted lease of agricultural land under Government Grants Act, 1895. It is further contended by the petitioners that subsequently, in the year 2016, they were granted Bhumdari Rights over the lease land pursuant to government policy and they are in cultivatory possession of the said land.

(2.) Grievance of the petitioners is that some unscrupulous persons are interfering in their peaceful possession over the land in question. Consequently, petitioners had moved an application under Sec. 41 of U.P. Land Revenue Act, 1901 for demarcation of the said land. Such application was moved by the petitioners on 28/8/2019, however, no decision has been taken thereupon.

(3.) By means of this writ petition, petitioners have sought a direction to the Competent Authority to take decision on their demarcation application, expeditiously.