CHANDRA SHEKHAR SHIMAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner he alongwith his brother has purchased 0.4090 hectares of land at Jakhan at Dehradun on 18/10/2021, however, Respondent no.6 is claiming title over the said land and is interfering in their possession.

(2.) Learned counsel for the petitioner has referred to a letter dtd. 30/11/2021 issued by Commissioner to Senior Superintendent of Police, Dehradun and she submits that direction be issued to State Authorities to decide petitioner's representation.

(3.) There appears to be a title dispute which cannot be resolved by District/Police Administration and the only remedy would be to approach a competent Court of law.