MOHAMMAD SALIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks the following reliefs, among others:

(2.) The facts giving rise to present writ petition, in a nutshell, are as follows:

(3.) A perusal of Schedule (enclosure) appended to annexure no.1 of the writ petition, shows the following: Khata no. Khasra no. Total area Landlord's name Land acquired Land acquired according to on the spot shazra 186 174 0.6013 Mohd. Saleem 0.4800 0.4800 S/o Liyaqat