MUNESHWARI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) For the reasons stated in the application, counter affidavit filed on behalf of respondent no. 2 and 6 is taken on record.

(2.) Learned counsel for the parties are ready to argue the matter finally, therefore, with the consent of learned counsel for the parties, matter is taken up for hearing and is being disposed of by this judgment.

(3.) Present petition is filed assailing the order dated 22.07.2013 passed by Deputy Collector, Purnagiri, Tanakpur, whereby prayer of the petitioner seeking grant of Patta of land bearing Khasra Nos. 25 Khata Khatauni No. 99 in village Chandani, Banbasa, District Champawat was declined and consequently, application seeking grant of Patta was rejected. It has further been prayed in the writ petition to issue a writ of Mandamus commanding the respondents to grant Patta of land bearing Khata Khatauni No. 99, Gata No. 25, situated in village Chandani, Banbasa, District Champawat in favour of the petitioner. 2