KHALID PUNDIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Faizan Ali, Advocate, appearing for the petitioner has submitted that the petitioner purchased a land on 2/2/2021. The said land was recorded in khata no.172 khasra nos. 388, 389, 390. The area of the said land was 0.3680 hectare. Some persons, namely Furkan, Ragib, Jahangir and Vikram Singh have merged his land in their land and now they want to develop a colony on it. Petitioner submitted an application dtd. 28/12/2023 before the Sub Divisional Magistrate, Bhagwanpur, District Haridwar. He again submitted his applications before the Sub Divisional Magistrate on 8/2/2024, 21/5/2024, 15/6/2024 and 19/9/2024. He did not get any relief. Thereafter, he submitted his applications dtd. 19/11/2024 and 26/12/2024 before the respondent no.2, the District Magistrate, Haridwar. The petitioner again submitted his application dtd. 4/2/2025 before the respondent no.2, the District Magistrate, Haridwar. The said applications are still pending. Therefore, the petitioner has filed the present petition under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Faizan Ali, learned counsel holding brief of Mr. Mohd. Safdar, learned counsel for the petitioner and Mr. N.S. Pundir, learned Deputy Advocate General for the respondents.

(3.) Mr. Faizan Ali, Advocate, on instructions, has requested to decide the present writ petition by directing the respondent no.2, District Magistrate, Haridwar to decide the petitioner's Application dtd. 4/2/2025 (annexure no.6 to the writ petition), filed under Sec. 41 of the Uttar Pradesh Land Revenue Act, 1901 (as applicable in the State of Uttarakhand) as expeditiously as possible.