ARJAN PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A case was instituted under Ss. 33 and 39 of Land Revenue Act, 1901 (hereinafter referred to as "Act of 1901") by the petitioner in the court of learned Assistant Collector, Ist Class, Sadar, Dehradun which was registered as Original Case No. 46 of 2021-22 (Case No. 67 of 2016-17) "Arjan Pal Singh Vs. Smt. Anjali Kumar and others", for the purpose of correcting an error which allegedly cropped up in the settlement and the revenue papers.

(2.) It is case of the petitioner that the land in-question was purchased by him, on which he is in possession but when respondent no.3 started creating disturbances in the peaceful possession of the property in-question saying that the same land belonged to respondent no.3., an enquiry was conducted and the Halka Lekhpal informed the petitioner that the new Gatta No. of the land is 5 min as recorded in settlement/revenue records in fasli year 1400, while in new settlement and revenue records the Gatta number is wrongly entered as 20-jha.

(3.) In order to correct this mistake, in the settlement papers/revenue records, the petitioner moved the aforesaid Correction Case No. 46 of 2021-22 (Case No. 67 of 2016-17) as referred above.