V.S.Sirpurkar,J. - (1.) Leave granted.
(2.) This judgment will dispose of the SLP (C) 11653 of 2008 as also SLP (C) 25729 of 2008 since both the appeals involve identical points regarding the applicability of U.P. Public Premises (Eviction of Unauthorised Occupants) Act, 1972 to the land possessed by the respondents, more particularly, the lands vested in or entrusted to the management of the Gaon Sabha and or any other local authority under any law relating to land tenures.
(3.) By way of the present appeal the State of Uttar Pradesh, now State of uttarakhand challenges the judgment of the High Court whereby the High Court has allowed the Writ Petition filed by the respondent herein Shri Rabindra Singh.;