ALI SHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, respondent no. 4 has raised a temporary structure on petitioner's agricultural land.

(2.) By means of this writ petition, petitioner has sought a direction to Competent Authority to dispossess respondent no. 4 from his agricultural land.

(3.) Since the issue involved in the writ petition would require recording of evidence, both oral and documentary, which is not permissible under Article 226 of Constitution of India.