SUJEET RAY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners with the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioners that they are in physical and cultivatory possession of the land over Khasra No. 50, Khata No. 3 total area 1.983 hect. and Khasra No. 49/2 (min) area 8.855 hect. situated at Majra Village Prahaladh Palasiya, Gram Sabha Kalyanpur, Pargana Kilpuri, Tehsil Sitarganj, District Nainital (now District Udham Singh Nagar) ("the land in question"); they have been in possession of the land in question since 1980; they have been provided with water connection; electricity connection; they have also obtained other identity documents on that address; they have also grown crops, raised their houses and trees on their property.