AJAY SAGAR 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 reliefs:

(3.) In sum and substance, petitioner wants that a piece of public land be leased out to him for agricultural purposes, however, learned counsel for the petitioner could not substantiate that petitioner has such right of getting piece of land on lease under some legislation or executive policy.