ANKUR SAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, he has made an application for allotment of land to Sub Divisional Magistrate, Bazpur on 8/9/2021.

(2.) By means of this writ petition, petitioner has sought a direction to Sub Divisional Magistrate concerned to take decision on the said representation.

(3.) Learned Standing Counsel appearing for respondents submits that allotment of land to landless persons is made in terms of the provisions contained in Chapter-VIII of U.P. Zamindari Abolition and Land Reforms Act, 1950. He further submits that under the statutory provisions, land can be allotted only to certain persons, who come within the order of preference, as indicated in the statute. He further submits that under the provisions of aforesaid Act, allotment of land is made by Land Management Committee and Sub Divisional Magistrate grants approval once allotment is made by Land Management Committee.