PRAVEEN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been filed with the following prayers : -

(2.) Heard Mr. Himanshu Pal, learned counsel for the petitioners and Mr. Suyash Pant, learned Standing Counsel for the respondent nos.1 to 3.

(3.) Mr. Himanshu Pal, Advocate, has contended that the petitioners are permanent resident of Village Kanawali, Raisingh, Pargana Goverdhanpur, Tehsil Laksar, Haridwar. They are joint owners of land (Khasra no.453, area 1.351 Hect.). The farmers of the adjacent land are trying to merge the petitioners' filed with their field by breaking the petitioners' field boundaries and they (farmers) have also merged the government land (barren). The petitioners have made a representation dtd. 25/11/2024 to the Sub Divisional Magistrate, Laksar, District Haridwar, the respondent no.3, for demarcation of path (Chak road), situated at Khasra no.410. The said representation is still pending.