ROMILA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) By means of this writ petition, petitioner has sought the following relief: "I. Issue Writ, Order or Direction in the nature of Mandamus Commanding the Respondent no. 2 to remove the Encroachment on the land of the petitioner pursuant to the Enquiry Report dtd. 20/3/2017& 30/9/2021 filed by the Revenue Authorities. "

(3.) Petitioner has relied upon some reports submitted by revenue officers, in support of his contention that the encroachment is liable to be removed from her land.