PUSHPA ADWANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this Intra-Court appeal, the appellants-writ petitioners have assailed the judgment passed by the learned Single Judge in Writ Petition (M/S) No. 548 of 2021 dtd. 9/9/2021, whereby the Writ Petition of the appellants-writ petitioners was dismissed. It is brought to our notice that the appellants-writ petitioners have prayed for quashing of the notification dtd. 11/2/2021 issued by the Revenue Department, State of Uttarakhand, Annexure No. 9, whereby the record and survey operations, under the Uttar Pradesh Land Revenue Act, 1901 (hereinafter referred to as "the Act"), was brought to an end.

(2.) It is the case of the appellants-writ petitioners that their application/objection is pending before the Assistant Record Officer. Therefore, it is submitted that closure of the record and survey operations will cause prejudice to him.

(3.) The learned Single Judge has taken into consideration the provision of Sec. 105 of the Act. Sec. 105 of the Act reads as follows :-