KANWARPAL Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Petitioner has filed this writ petition for a direction to respondent No.1-District Magistrate, Haridwar, to consider and decide the complaint dtd. 17/12/2025 submitted by petitioner against respondent No.2, the then Tehsildar, Tehsil Laksar, District Haridwar.

(2.) It is the case of petitioner that petitioner's name was recorded in respect of the property in-dispute by the Tehsildar, Tehsil Laksar, District Haridwar, in the year 2001. Subsequently, an application has been moved by one-Smt. Sudeshna W/o Shri Sadhuram and Smt. Sushma W/o Rajendra, both R/o Husainpur, Pargana Manglore, Tehsil Laksar, District Haridwar, relying upon the photocopy of the sale deed for mutation of their name in respect of the property in-dispute. The Tehsildar, Tehsil Laksar recorded the name of Smt. Sudeshna and Smt. Sushma in the revenue record.

(3.) It is contended by learned counsel for the petitioner that though the record was summoned by Tehsildar from the record room, but the report was that the record has already been weeded out. Still, the name of Smt. Sudeshna and Smt. Sushma was recorded. Alleging the corruption, a complaint dtd. 17/12/2025 was moved by petitioner before the learned District Magistrate, Haridwar. By the present writ petition, petitioner wants the respondent No.1-District Magistrate, Haridwar, to take action on the said complfsaint.