SULEK CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Heard Mr. Raj veer Singh, learned counsel for the petitioner through video conferencing and Mr. Devendra Singh Bora, learned Standing Counsel for the respondent nos. 1 to 4.

(3.) Learned counsel for the State has sought two weekstime to decide the application, filed by the petitioner to initiate the proceedings under Sec. 41 of the Uttar Pradesh Land Revenue Act, 1901 (as applicable in the State of Uttarakhand).