RAJENDRA PRASAD KABTIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dtd. 18/5/2024 passed by respondent No.2, whereby, authorities of the State Government were directed to remove the illegal possession of the petitioner over the land belonging to respondent No.6.

(2.) Petitioner has come up in the present writ petition saying that the Uttarakhand Scheduled Caste Commission is a recommendatory Body and it cannot pass such a positive order to remove the possession of petitioner from the land belonging to respondent No.6, who undisputedly belongs to schedule caste.

(3.) It is contended by petitioner that Commission has exceeded its jurisdiction by directing such order instead of making recommendation for that to State Authority.