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Judgment
Hon’ble Pankaj Purohit, J.
Petitioner, who is elected Gram Pradhan of Village-Mannubas Grant, Block-Bahadrabad, District-Haridwar, has approached this Court seeking a writ of mandamus commanding respondent no.1-District Magistrate to take a decision on representation dated 29.07.2026, annexure no.3 to the writ petition, to initiate process for removal of encroachment, if any, found upon submerged land of Category 6(1) ad-measuring 69.869 hectare within Gram Sabha situated in Revenue Village-Kalubas Grant.
It is case of petitioner that various persons have encroached upon Category 6(1) land of village. The land as per category is submerged land and therefore same cannot be granted in allotment to villagers being submerged land.
The said land has been encroached upon by various persons of the village, therefore, a representation dated 29.07.2026, annexure no.3 to the writ petition, has been submitted to respondent no.1-District Magistrate, Haridwar, by the petitioner.
Without expressing on the merits of the said application/representation, the writ petition stands disposed of with a direction to respondent no.1-District Magistrate, Haridwar to decide representation dated 29.07.2026 of the petitioner, annexure no.3 to the writ petition, strictly, in accordance with law, after hearing all stakeholders and, if any, person is found in encroachment proceeding for his eviction be initiated in accordance with law, expeditiously.