NOORHASAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The case of the petitioners is that a wrong consolidation proceeding is being adopted in Village Chudiyala Mohanpur, Pargana and Tehsil, Bhagwanpur, District Haridwar. The petitioners along with other villagers sent a representation dtd. 30/9/2024 (Annexure No.1 to the Writ Petition) to the Secretary, Revenue Board, Uttarakhand, Dehradun, the respondent no.2, regarding adopting wrong consolidation proceedings by the authorities with request to cancel the present consolidation proceeding and restore the consolidation of 1962, but, till date, no action has been taken by the respondent no.2. Therefore, the present writ petition has been filed by the petitioners under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Susheel Kumar, learned counsel for the petitioners and Mr. Suyash Pant, learned Standing Counsel for the State.

(3.) Mr. Susheel Kumar, Advocate appearing for the petitioners has requested to decide the present writ petition directing the respondent no.2 to decide the said representation dtd. 30/9/2024 (Annexure No.1 to the Writ Petition) as expeditiously as possible.