Uttarakhand High Court
Pankaj Kumar vs Gawn Sabha Gordhanpur And Another on 10 July, 2017
Author: U.C. Dhyani
Bench: U.C. Dhyani
IN THE HIGH COURT OF UTTARAKHAND AT
NAINITAL
Writ Petition (M/S) No. 1576 of 2017
Pankaj Kumar ................ Petitioner
versus
Gaon Sabha, Gordhanpur and another .......... Respondents
with
Writ Petition (M/S) No. 1577 of 2017
Narendra Kumar ................ Petitioner
versus
Gaon Sabha, Gordhanpur and another .......... Respondents
with
Writ Petition (M/S) No. 1578 of 2017
Amit Kumar ................ Petitioner
versus
Gaon Sabha, Gordhanpur and another .......... Respondents
with
Writ Petition (M/S) No. 1579 of 2017
Sanjay Kumar ................ Petitioner
versus
Gaon Sabha, Gordhanpur and another .......... Respondents
and
Writ Petition (M/S) No. 1581 of 2017
Kallu ................ Petitioner
2
versus
Gaon Sabha, Gordhanpur and another .......... Respondents
Mr. Surendra Kumar Posti, Advocate, present for the petitioners.
Mr. S.C.Arya, Standing Counsel, present for the State.
U.C. Dhyani, J.
1. By means of present writ petitions, the petitioners seek following relief, among others:
"(a) Issue a writ, order or direction in the nature of certiorari calling the record of the case and quash the order dated 29.07.2015 passed by Consolidation Officer, Roorkee, (1) in Case no. 696 of 2014, under section 9A (2) of the Consolidation and Holdings Act (Annexure No. 3) and the order dated 07.05.2016 passed by Settlement Officer, Consolidation, Haridwar and the Order of the Revisonal Court dated 04.05.2017, in Revision Petition No. 130/15-16.
(b) Issue a writ, order or direction in the nature of mandamus commanding the respondent to allot the land to the petitioners as per law laid down by this Hon'ble Court in Writ Petition No. 208 of 2001(M/S).
2. Considering the grounds taken up in the writ petitions as also the documents brought on record, it is directed that status quo as on today, qua possession on the land in question shall be maintained by the parties till the next date of listing, which will be three weeks hence.
3. Counter affidavit may be filed by the State in the meanwhile.
(U.C. Dhyani, J.) 10.07.2017 Kaushal 3 4