MANOJ KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) This is a Pubic Interest Litigation. The reliefs sought in the Writ Petition are as follows :-

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

(3.) The State of Uttarakhand vide its notification dated 205.2002 had declared certain villages as fruit belt area while exercising its power under Sub-clauses (2) & (3) of Section 3 of Uttar Pradesh Promotion & Protection of Fruit Trees (Regulation of Harmful Establishment and Housing Schemes) Act, 1985 (hereinafter referred to as 'the Act'). The Village Jassaganja was included under the area of Fruit Belt on 18.09.2002. It is the case of the petitioner, inter alia, that one Virendra Singh sold the property to the 12th respondent.