GRAM PANCHAYAT, VILLAGE - AJEETPUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PRESENT petition is filed by the Gram Panchayat, Village Ajeetpur, Block Bahadarabad, Tehsil and District Haridwar seeking writ of mandamus commanding the respondent Nos. 1 to 3, i.e. Secretary Revenue, Dehradun, District Magistrate Haridwar and S.D.M. Haridwar to ensure that encroachment on the Gram Sabha land bearing Khasra No. 122 -M, Village Ajeetpur, District Haridwar be removed forthwith.

(2.) LEARNED counsel for the petitioner has vehemently argued that respondent Nos. 5, 6 and 7 are in unauthorized possession of the Gram Sabha land bearing Khasra No. 122 -M, therefore, Revenue Authorities should remove the encroachment from the Gram Sabha land by evicting respondent Nos. 5, 6 and 7 therefrom.

(3.) SECTION 122 -B of the U.P. Z.A. and L.R. Act, 1950 reads as under : -