SUBHASH CHAND SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner praying for a writ of certiorari to quash the order dated 31.03.2008 passed by Commissioner, Garhwal Mandal in Land Revenue Revision No. 3 of 2007 -08 and order dated 31.10.2007 passed by Collector, Dehradun in Case No. 43 of 2007, Mohd. Iqram Vs Jailay Khan.

(2.) THE fact of the matter is that regarding the land in question an application was moved by one Mohd. Ikram Sabri before the Tehsildar, Dehradun under Section 34 of the U.P. Land Revenue Act. The said provision is for correcting the annual registers pertaining to the land, which is done on the basis of an application moved by a person who claims that his name be entered in the revenue records on the basis of succession, etc. The application was moved under Section 34 of the Land Revenue Act and thereafter Revenue Officer i.e. Tehshildar makes the necessary correction in the annual register under Section 35 of the Land Revenue Act.

(3.) SECTIONS 34 and 35 of the Land Revenue Act are reproduced hereunder: -