MOHAMMAD YUSUF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition has been filed seeking the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is a case of the petitioner that he is co-owner of the land in question ("the disputed land"). A partition suit is already pending. The shares of the parties are yet to be determined. But, the private respondents, in connivance with the Government Authorities, are raising construction on the disputed land and the State Authorities are constructing a road on the disputed land without adopting the due procedure.