CHANDER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has filed this writ petition praying for quashing of the order dated 04.07.2007, as well as the revisional courts order dated 25.03.2008, which has been passed by respondent nos.3 and 2, respectively to the writ petition.

(2.) The petitioner contends that he is beneficiary of an allotment which was made of Khasra No.170/2 having an area of 0.082 hectares in his favour, by virtue of a resolution passed by the Land Management Committee on 08.01.1997, in relation to a land, which was admittedly otherwise was vested with the Gaon Sabha and recorded in the revenue record as "Gohar". Subsequently before resorting to the allotment process, the revenue entries were altered and changed and land was recorded as "Banjar".

(3.) The petitioner later had filed an application, that since he being an allottee of the land, he may be granted benefit of Section 122-B(4)(f) of Zamindari Abolition & Land Reforms Act. As a consequence of the aforesaid application, the matter was proceeded at the stage of Up Ziladhikari/Assistant Collector 1st Class, Laksar, who had proceeded to pass an order on 05.09.1997, directing to change the revenue entries from "Gohar" to "Banjar" in relation to the land, which was allotted to the petitioner in pursuance to the resolution of the Land Management Committee dated 28.01.1997.