DORI LAL Vs. DISTRICT MAGISTRATE/COLLECTOR

JUDGEMENT

(1.) Present Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Siddhartha Sah, learned counsel for the petitioner and Mr. Devendra Pant, learned Standing Counsel for respondent nos. 1, 3 and respondent no. 4.

(3.) Mr. Siddhartha Sah, Advocate, submits that an Application dtd. 6/10/2022 was moved by the petitioner Dori Lal before the Collector, Nainital for permission to sell his land. Petitioner has satisfied the mandate as per provisions of Rule 143A, 143B, 143C and 143D of the Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952. The said Application is still pending before the Collector, Nainital.