STATE OF UTTARAKHAND Vs. SHAMS AHMED

JUDGEMENT

(1.) By filing this writ petition, the petitioner, i.e. the State of Uttarakhand, has assailed the order dtd. 5/12/2001 (Annexure No. 5) passed by the learned Additional Commissioner, Kumaon Division, Nainital, in Civil Appeal No. 4/13 (Year 1999-2000), as well as the order dtd. 4/2/2000 (Annexure No. 3) passed by the Prescribed Authority/Additional District Magistrate (F&R), Udham Singh Nagar, in Ceiling Case No. 51/36 (Year 1990-91).

(2.) The facts of the case are as follows:

(3.) We have heard the learned counsel for the parties and perused the record.