LEELADHAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition is filed under Article 227 of Constitution of India. Petitioner has challenged orders dtd. 7/12/2020 and 8/7/2021, passed by Collector/District Udham Singh Nagar in Case No. 51/03 of 2019-20. He has also challenged judgment dtd. 30/5/2024, rendered by Additional Commissioner, Kumaon Division in Revision No. 159/2020-21, 11/2022-23.

(2.) In the year 2000, petitioner was allotted 0.835 hectares land situate in village Kusmoth, Tehsil Sitarganj, District Udham Singh Nagar under Government Grants Act for agricultural purposes. One of the condition mentioned in the allotment order was that the land is non transferrable and petitioner cannot part with possession of the land in favour of any other person.

(3.) Subsequently, it was found that petitioner had parted with possession of the land and one Shir Prem Prakash Singh son of Shri Keshav Nath Singh was cultivating the said land. On a report submitted by Joint Magistrate, Sitarganj, proceedings for cancellation of allotment made in favour of petitioner were initiated by issuing a notice. Collector/District Magistrate ultimately cancelled the allotment vide order dtd. 7/12/2020.