Uttarakhand High Court
2 February vs State Of Uttarakhand And Ors on 12 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
2026:UHC:812
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition Misc. Single No. 3642 of 2025
12 February, 2026
Manorama Sinha and Another --Petitioners
Versus
State Of Uttarakhand and Ors. --Respondents
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Presence:-
Mr. Jitendra Chaudhary, learned counsel for the
petitioners.
Mr. N.S. Pundir, learned D.A.G. with Mr. B.S. Koranga,
learned Brief Holder for State of Uttarakhand/respondent
Nos.1 to 4.
Mr. Naresh Pant, learned counsel for respondent No.5-
N.H.A.I.
Hon'ble Pankaj Purohit, J. (Oral)
By means of the present writ petition, petitioners have sought the following reliefs:-
(i). To issue a writ, order or direction in the nature of Mandamus, directing and commanding the respondent competent revenue officials including the SLAO Dehradun to the effect that they shall pay compensation to the petitioners in accordance with law in lieu of acquisition of total land parcel comprising area 0.0603 hectare or 603 square meter in Khata Khatoni No.278 Khasra No.608-M, 609-M, 607-M and 610-M situated in Village & Mauja Bhaniyawala Pargana Pervadoon, Tehsil Rishikesh (Present Tehsil Doiwala) District Dehradun, which was duly recorded in the revenue record in the name of the petitioners and their deceased son, expeditiously as far as possible within three months.
(ii). To issue a writ, order or direction in the nature of mandamus directing and commanding the respondents to the effect that they shall take decision upon the various representations dated 21/07/2025 (Annexure No.11) & 13/08/2025 (Annexure No.13) moved by the petitioners jointly or separately praying therein for payment of land compensation in lieu of acquiring their land parcels comprising area 0.0603 hectare or 603 square meter in Khata Khatoni No.278 Khasra No.608-M, 609-M, 607-M and 610-M situated in Village & Mauja Bhaniyawala Pargana Pervadoon, Tehsil Rishikesh (Present Tehsil Doiwala) District Dehradun for construction of four lane i.e. Haridwar-Dehradun Highway in Doiwala patch and pay the compensation in accordance with law.
(iii). To issue a writ, order or direction in the name of mandamus directing and commanding the respondents to the effect that they shall recover the excess amount of the compensation awarded/given to the private respondents in lieu of acquisition of total land parcel of 0.1408 hectare or 1408 square meter comprising of Khata Khatoni No.278 Khasra 1 2026:UHC:812 No.608-M and 609-M Village & Mauja Bhaniyawala Pargana Pervadoon, Tehsil Rishikesh (Present Tehsil Doiwala) District Dehradun in which land of the petitioners is also included and after recovery, pay the said recovered amount to the petitioners as compensation with bank interest in accordance with law.
2. It is the contention of the petitioners that they have purchased a land admeasuring 0.0603 hectare or 603 square meter in Khata Khatoni No.278 Khasra No.608-M, 609-M, 607-M and 610-M, situated in Village & Mauja Bhaniyawala, Pargana Pervadoon, Tehsil Rishikesh (Present Tehsil Doiwala) District Dehradun, by way of three separate registered sale deeds dated 05.02.2010, 05.02.2010 and 05.08.2010 (Annexure Nos.1, 2 and 3), in which two were purchased in the name of petitioners from Sohan Lal Belwal and Shri Virendra Prasad Belwal S/o Sri Maheshwar Prasad Belwal, R/o Village Kanharwala, Tehsil Rishikesh, District Dehradun and one was purchased in the name of their son Late Sri Vinayak Nainam, from Sri Charanjeet Singh S/o Sri Sadhu Singh R/o Village Bhaniyawala, Tehsil Rishikesh, District Dehradun. Undoubtedly, the said land in-question acquired by the respondent No.5-NHAI for the purpose of expansion and construction of National Highway between Haridwar-Dehradun.
3. It is contended by learned counsel for the petitioners that having acquired the aforesaid land in- question by the respondent No.5-NHAI, the compensation has been disbursed to private respondent Nos.6 to 8, who have no right and possession over the said land. He further contends that the aforesaid land was purchased by three separate sale deeds, which were already recorded in the revenue record in the name of petitioners and their deceased son Late Vinayak Nainam.
4. The grievance of the petitioners before this Court is that since they are owner in possession of the aforesaid 2 2026:UHC:812 land, which has been acquired by respondent No.5-NHAI, the compensation should be paid to them. But, instead of paying compensation to them, the said compensation was taken by the private respondent Nos.6 to 8.
5. Learned counsel for State and NHAI submitted that after acquisition of the aforesaid land, the compensation was deposited to respondent No.4-Special Land Acquisition Officer (SLAO)/CALA/District Magistrate, and after verifying the documents of the private respondent Nos.6 to 8, the same was disbursed to them in accordance with law.
6. Since, there is dispute with regard to the disbursement of the compensation, the petitioners moved representations dated 02-04.12.2023 (Annexure No.8 to the writ petition) and 15.04.2025 (Annexure No.10 to the writ petition) to SLAO/CALA/DM, District Dehradun to ascertain the compensation to be paid to the petitioners and to disburse it to them after its recovery from the private respondent Nos.6 to 8 who have got nothing to do with the aforesaid land in question.
7. Learned counsel for petitioners submits that though report was called from the SDM, Doiwala, Dehradun, but the matter is still pending subjudice to the Authority since 2023.
8. An innocuous prayer has been made by learned counsel for petitioners that the respondent No.4-Special Land Acquisition Officer (SLAO)/CALA/District Magistrate, District Dehradun, be directed to decide the application/ representation of the petitioner dated 15.04.2025 (Annexure No.10) expeditiously within a time bound manner.
9. There is no opposition from the side of learned counsel for State and NHAI to this innocuous prayer made by learned counsel for petitioners.
32026:UHC:812
10. Accordingly, the writ petition is disposed of with a direction to respondent No.4-Special Land Acquisition Officer (SLAO)/CALA/District Magistrate, District Dehradun, to decide the application/representation of the petitioner dated 15.04.2025 (Annexure No.10) expeditiously within six month from the date of production of certified copy of this order, undoubtedly, after hearing all the stakeholders in accordance with law.
11. Pending application(s), if any, stands disposed of.
(Pankaj Purohit, J.) 12.02.2026 PN 4