SHRAVAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have put to challenge the order dtd. 30/8/2024 (Annexure No.1) passed by respondent No.2-Prescribed Authority/Collector, District Udham Singh Nagar in Case No.51/02/2023-24 State of Uttarakhand Vs. Krishna Bihari Agarwal and Others, whereby, the land of the petitioners purchased by them through sale deed from one of the respondents to the proceedings-Jagmandar Das Gupta, way back in the year 2006-07, was declared surplus.

(3.) It is contended by learned counsel for the petitioners that the petitioners have purchased the aforesaid land which is in the share of Jagmandar Das Gupta by a registered sale deed in 2006-07 and they are in possession and cultivation of the said land since then. The proceeding under the UP Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter to be referred to as 'the Act, 1960') was initiated and the land was determined surplus under Sec. 11(1) of the Act, 1960.