ANKUSH PANDEY Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) The issue in the present Writ Petition, as argued for a couple of days by the counsel for the petitioner, pertains to an act of taking over of possession of land by the respondents in 1989, in pursuance to the land being declared as surplus in proceedings held under the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as "the Act of 1976"), prior to the repealment of the Act of 1999.

(2.) In order to arrive to a logical conclusion and to meet the arguments, as extended by the learned counsel for the petitioner are from the following view points. These were the major points sought to be pressed by the petitioner's counsel during the course of the arguments :-

(3.) In brief, the case, at hand, emanates from the following facts: