KIRAN SUNEJA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Admit.

(2.) The petitioners, thirteen in number, are either the original allottees of the land, or those who purchased land from the original allottees, who were allotted land as a part of the rehabilitation and resettlement of land-oustees of the Tehri Dam. Most of them appear to have constructed their residential houses on the subject land, and to be residing thereat.

(3.) Writ Petition (PIL) No. 892 of 2008 was filed by the Bhartiya Gauvans Rakshan Sanvardhan Parishad and another contending that the provisions of the Uttarakhand Protection for Cow Progeny Act, 2007 were not being implemented in the State. A Division Bench of this Court, by its order dated 21.03.2013, observed as under