KAMALJEET SINGH AND ANOTHER Vs. STATE OF UTTARANCHAL THROUGH ITS SECRETARY AGRICULTURE, CIVIL SECRETARIAT, UTTARANCHAL, DEHRADUN AND OTHERS

JUDGEMENT

(1.) Heard Sri A.K. Srivastava, learned counsel for the petitioners and Sri Syed Nadeen, learned counsel for the respondents.

(2.) By the present writ petitions, the petitioners have prayed for a writ of certiorari quashing the part of the impugned order dated 29.08.2005 by which the order dated 15.07.2004 has been set aside along with the order dated 10.06.2005.

(3.) According to the case of the petitioners, they are real owners and bhumidhar with transferable right of agricultural land situate at Village Hariur Phutkuan, Tehsil Haldwani, District Nainital. The petitioner no. 1 entered into a partnership agreement with petitioner no. 2 (a society registered under the provisions of Societies Registration Act, having its Registration No. 5686 of 1988-89) for execution of a housing project on the land detailed in paragraph 2 of the writ petition.