HARJEET SINGH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) According to learned counsel for the petitioners, they are landless person, who were allotted a piece of agricultural land declared surplus in proceedings under U.P. Imposition of Ceiling on Land Holdings Act, 1960, vide order dtd. 13/1/2006. Grievance raised by petitioners are that their name are not being recorded in Category 1 kha i.e. Bhumidhar with non-transferable right.

(2.) Learned counsel for the petitioners relies upon Sec. 131(d) of Uttarakhand Zamidari Abolition and Land Reforms Act, 1950 in support of his contention that every person, with whom surplus land is settled, is entitled to be recorded as Bhumidhar with nontransferable right. Sec. 131(d) of the aforesaid Statute is quoted below:-

(3.) Learned State Counsel refers to the allotment order, issued in favour of petitioners. In the said document, reference is made to Sec. 25 of U.P. Imposition of Ceiling on Land Holdings Act, 1960 for making allotment.