ANUVRAT VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioners, their land situate in Tehsil Laksar, District Haridwar has been encroached by certain persons, who have been granted mining licence. Thus, petitioners have raised a boundary dispute in this writ petition.

(2.) Since petitioners have a remedy of making an application under Sec. 41 of Land Revenue Act, 1901, therefore, this Court declines to entertain this writ petition.

(3.) Having regard to the facts of the case, the writ petition is disposed of with liberty to the petitioner to approach Authorities of Mining Department by making a representation.