SHARAFAT Vs. DEPUTY DIRECTOR OF CONSOLIDATION/COLLECTOR, HARIDWAR

JUDGEMENT

(1.) HEARD Sri Alok Singh, Sr. Advocate assisted by Sri Munish Bhardwaj, learned counsel for the petitioner and Ms. Seema Sirohi, learned Standing counsel.

(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order passed by the respondent nos. 1, 2 and 3 respectively dated 19.03.2003 (Annexure -4), 30.05.2001 (filed as Annexure -3 and order dated 12.08.1999 (Annexure -I).

(3.) BRIEFLY stated, according to the case of the petitioner, he has been in possession of the land Gata No. 151 from 1359 Fasli and cultivating the land for the last more than 55 years. On the date of vesting i.e. from 1952 the name of the petitioner was recorded in Khasra over the land in dispute as such he has acquired the right and title over the land in dispute.