SHEELA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) According to the petitioner, she purchased a plot of land in Village Majrigrant, Tehsil Doiwala, District Dehradun, by a sale deed executed in the year 2013, which was registered in the year 2015.

(3.) According to petitioner, Prantiya Rakshak Dal was proposing to construct a mini stadium adjacent to the land, which was purchased by petitioner and since there was a boundary dispute between petitioner and Prantiya Rakshak Dal, therefore, petitioner moved an application under Sec. 41 of Land Revenue Act.