Ram Narayan Yadav vs State Of Uttarakhand And Others

S.K. Mishra, J

The petitioner by way of filing the present writ petition has prayed for the following reliefs:-

“(i) Issue a writ in the nature of mandamus to direct the respondent no. 1 & 2 to conduct an appropriate inquiry in the manner pertains to illegality committed by the respondent no. 5 to 7 in connivance with concerned officers of consolidation office, Kashipur and to take appropriate action against the actual culprits, as prelaw.

(ii) Issue a writ in the nature of mandamus directing the respondent no.3 to correct the revenue records in respect of land in question.

(iii) Issue respondent authorities to decide the representation of the petitioner (Annexure-5).

(iv) Issue any other order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case.

(v) Award cost of the petition.”

It is borne out from the record that as per the statement, in ceiling proceedings against Amar Singh and others, notices were issued under Section 10(2) of the Uttar Pradesh Imposition of Ceiling of Land Holdings Act, 1960. However, whether such a proceeding has come to its logical conclusion, and final binding judgment has been passed and there is no litigation pending in any Court, including this Court and the Hon’ble Supreme Court, is not mentioned anywhere in the petition.

In that view of the matter, we are of the opinion that the present writ application is incomplete and we cannot entertain the same for the reliefs prayed for.

Hence, the present writ application is dismissed.

In sequel thereto, the interim relief application also stands disposed of.

Urgent certified copy of this order be issued to the parties, as per Rules.