CHAND MOHAMMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This Writ Petition has been filed by the petitioner for issuance of a writ of certiorari with the following prayers :-

(3.) It is apparent from the records that on the basis of the order passed by this Court on 22/5/2015, in Writ Petition (PIL) No. 183 of 2014 (Bhawani Ram Vs State of Uttarakhand & others), a proceeding was initiated against the present petitioner by the Sub Divisional Magistrate, Nainital. After affording reasonable opportunity of hearing, the learned Sub Divisional Magistrate has passed the order to the effect that the petitioner has encroached four meters of land which is recorded in the revenue records as Nala (water channel).