SANTRAM Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) It is the submission of the learned Senior Counsel appearing for the petitioner that the petitioner being Revenue Ahalmand had no role to play in declaration of agricultural land to non-agricultural land. He was under obligation to make entry by the order of competent authority in the files regarding the same. The petitioner was neither the beneficiary nor had any reason to manipulate or tear the document. It is also the submission that the higher authorities of the petitioner are involved in the embezzlement of crores of rupees by declaring the agricultural land to non-agricultural land on back dates. After enquiry, six superior officers of the petitioner, prima facie have been found guilty and have been put under suspension. It is alleged that these officials of the petitioner compelled the petitioner to give an affidavit, admitting an act of guilt which he has in fact not done, under the threat of suspension and removal from service.