SURESH KUMAR MAURYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means this writ petition, in the form of Public Interest Litigation, the petitioner has sought direction commanding the respondents not to curve out any road over plot no. 1068 and plot no. 1070/2 (wrongly mentioned as 1070/1 in the prayer of the writ petition) in village Bhagchuri, Tehsil Khatima, District Udham Singh Nagar.

(3.) Brief facts of the case are that land of Khasra (plot) no. 1068, measuring area 0.673 hectares and land of Khasra (plot) no. 1070/2, measuring area 1.325 hectares belongs to the State Government, which has been transferred to the Education Department. The petitioner's grievance is that Sub Divisional Magistrate, Khatima, in connivance with some private persons, intends to construct a road over the land belonging to the Education Department. Hence this petition.