STATE OF UTTARAKHAND Vs. RAM KUMAR GUPTA

JUDGEMENT

(1.) The State of Uttarakhand, through its Principal Secretary, Irrigation, has preferred this Intra-Court appeal against the order passed by the learned Single Judge in Writ Petition (M/S) No. 273 of 2011 dtd. 29/8/2017.

(2.) The simple order that has been passed by the learned Single Judge is as follows :-

(3.) The learned counsel for the State of Uttarakhand submits that the respondent-writ petitioner is not a land oustee and, therefore, he is not entitled to grant of bhumidhari rights.