BHULLAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, petitioners have sought the following reliefs:-

(2.) It is contended by learned counsel for the petitioners that one stay order dtd. 10/8/2018, passed by a Co-ordinate Bench of this Court in WPMS No.2416 of 2018, has wrongly been entered in the Khatauni of petitioner nos.1 to 3, pertaining to Old Khata No.95/New Khata No.97, bearing Khasra No.47, situated at Mauja Sultanpur Sabatwali, Pargana/Tehsil, Roorkee, District Haridwar. The petitioners moved an application before Tehsildar, Roorkee, seeking rectification of the said mistake; however, the same has not been decided by the Tehsildar, despite the application having been submitted on 8/7/2025. The said application has been annexed as Annexure no.3 to the writ petition.

(3.) An innocuous prayer has been made by learned counsel for the petitioner that, if the Tehsildar is directed by this Court to decide the application dtd. 8/7/2025 (Annexure No.3 to the writ petition) within a stipulated period, the ends of justice would be met.