RAGHUVAR DUTT Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The affidavit filed today in the Court on behalf of the District Magistrate, Dehradun is permitted to be taken on record.

(2.) Petitioner is a social worker. He has filed the petition for the welfare of the farmers of the hilly areas of the State of Uttarakhand. According to the averments made in the petition, the holding of farmers in hilly region is very small. Petitioner has highlighted that the farmers of the hilly region have been discriminated against and they have not been provided the status of a Bhumidhar with transferable rights despite the fact that the farmers are in possession of the agricultural land much prior to 1956. The farmers of the plain areas have been continuously provided the benefit of government orders issued by the respective governments from time to time including by the erstwhile State of Uttar Pradesh as well as the State of Uttarakhand. The benefits have been extended to the farmers of plain areas as per Government Orders dated 13.3.2015, 26.11.2015 and 16.12016.

(3.) It would be apt to mention that 36401 farmers have migrated from Almora followed by Pauri (35,654), Tehri (33,689), Pithoragarh (22,936), Dehradun (20,625), Chamoli (18,536), Nainital (15,075), Uttarkashi (11,710), Champawat (11,281), Rudraprayag (10,970) and Bageshwar (10,073).