PARBHAS MAJUMDAR Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) I have heard learned counsel for the parties and have perused the papers available on record. From the perusal of the papers annexed with the writ petition, it is apparent that the District Magistrate, Nainitai, vide order dated 04.04.2016, has decided the representation and has authorized the S.D.M., Ramnagar to do the needful in the matter. Considering the submission advanced by the learned counsel for the parties, the writ petition is disposed of with a direction to the S.D.M., Ramnagar to consider all such applications/representations, which have been filed by the petitioner as well as by other landless labourers for the allotment of surplus land. If such applications have been filed pursuant to or in accordance with the relevant Government Orders, the representations shall be decided expeditiously, strictly in accordance with law and in accordance with the Government Policy. Needless to say that decision for allotment or denial of claim by the S.D.M. concerned should be only when he is legally authorized to take decision and in case he is not authorized, in that event, he is supposed to refer the matter to the competent authority.