RAM SUKH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These are two connected Writ Petitions.

(2.) Writ Petition (M/S) No. 160 of 2022, has been filed by the petitioner claiming himself to be the ex-Pradhan, wherein, he has raised his grievances, as against the impugned order dtd. 29/10/2020, which was passed by the Pargana Magistrate (Sadar), Dehradun, as a consequence of which, the complaint, which was submitted by the petitioner, before him on an administrative side, has been rejected. Further a writ of mandamus has also been sought commanding the respondents not to change the nature of the land or to create a third party interest over it.

(3.) The facts, which were pleaded by the petitioner in the Writ Petition, which was instituted on 17/1/2022, it was on the basis; that the petitioner has admitted, that he had earlier filed a complaint, on an administrative side on 5/8/2016, and taking cognizance to it, the A.D.M. vide his letter of 5/11/2016, had written to the S.D.M., to take a decision on the compliant, which was submitted by the petitioner on 5/8/2016, even therafter, on 20/6/2016, the Commissioner, Garhwal Mandal, considering the controversy, in relation to the complaint submitted, pertaining to the sale deed, which was proposed to be executed in relation to the land, which was classified as to be a "Tea Estates", it was an act complained of by the petitioner, that the aforesaid land, since vests with the State, and it was being proceeded with to be sold, without there being a permission granted by the Committee, the petitioner prayed for, that an inquiry may be conducted, and accordingly, a report may be submitted with regard to the alleged transactions.