GIRAVAR SINGH NAKLI RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been preferred for the following reliefs:- (i) Issue a writ, order or direction in the nature of certiorari quashing the order dated 30-1-2008 passed by the respondent no. 2 (Annexure No. 4 to the writ petition ). (ii) Issue any other writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of this case. (iii) Award the cost of writ petition to the petitioner.

(2.) ACCORDING to the petitioner, he is an agricultural labourer and has no regular source of income. The petitioner applied for issue of income certificate before the Tehsildar, Roorkee, who, in turn, called for a report from the Lekhpal concerned. The Lekhpal submitted his report mentioning therein that the income of the petitioner is Rs. 1,500/- per month from all sources. Ultimately, income certificate was issued in favour of the petitioner on 28-3-2007.

(3.) THE grievance of the petitioner is that on a complaint made by some person, the respondent no. 2 cancelled the income certificate issued to the petitioner by Tehsildar Roorkee by order dated 30-1-2008 without affording any opportunity of hearing to the petitioner vide Annexure No. 4.