Uttarakhand High Court
Unknown vs Director Rehabilitation Tehri on 24 March, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
2026:UHC:2085
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition Misc. Single No.688 of 2026
24th March, 2026
Ram Chandra Nautiyal ...........Petitioner
Versus
Director Rehabilitation Tehri
Dam Project and others ..........Respondents
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Presence:-
Mr. Pradeep Chamyal, learned counsel for the petitioner.
Mr. Suyash Pant, learned Standing Counsel for the State.
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Hon'ble Pankaj Purohit, J.
Petitioner is the Tehri Dam Project affected person who has been allotted an agricultural land ad- measuring half acre comprised in Plot No.58-A in Roshanabad, District-Haridwar, for his rehabilitation, but the petitioner could not get possession of the aforesaid land for the reason that respondent no.6 was already in illegal possession of the said land by way of encroachment.
2. The petitioner wrote several letters to respondent nos.1 and 2 requesting them to handover the possession of the aforesaid land. When the possession was not handed over to the petitioner, due to illegal encroachment by respondent no.6, the petitioner preferred a writ petition before this Court i.e., WPMS No.2486 of 2025.
3. The said writ petition was finally disposed of by Co-ordinate Bench of this Court permitting the petitioner to make a representation to respondent no.2 for redressal of his grievance and the respondentno.2 was directed to take necessary steps, as per law, within six weeks from the date of receipt of the representation of the petitioner after giving opportunity to the respondent no.6 who was earlier 1 2026:UHC:2085 respondent no.4 in the earlier writ petition.
4. After the order passed by Co-ordinate Bench of this Court respondent nos.1 and 2 awoke from their deep slumber and initiated proceedings for vacating the aforesaid land to hand over possession to the petitioner and for that purpose a joint spot measurement/inspection was proposed to be done of the property in-question.
5. A letter was written to the respondent no.3- Tehsildar to conduct spot measurement/inspection in the presence of respondent no.6 vide order dated 01.10.2025, annexure no.6 to the writ petition. A reminder was given by respondent no.4 on 02.11.2025 and 16.02.2026 to respondent no.3-Tehsildar to conduct joint spot measurement/inspection of the Khata No.76, Khasra No.390 situated at Village-Salempur Mehdud, Roshanabad, District-Haridwar, but no heed was given to the said request made by respondent no.4.
6. Learned counsel for the State submits that if a direction is issued to respondent no.3-Tehsildar to conduct spot measurement/inspection pursuant to the application dated 01.10.2025 moved by respondent no.4 the interest of justice would be met.
7. There is no objection from the side of the learned counsel for the petitioner if such an order is passed by this Court.
8. Accordingly writ petition is finally disposed of and it is directed that respondent no.3-Tehsildar shall conduct joint measurement/inspection of the property in- question situated in Khata No.76, Khasra No.390 situated at Village-Salempur Mehdud, Roshanabad, District- Haridwar, within a period of four weeks' from the date of 2 2026:UHC:2085 production of certified copy of this order and submit the report of joint spot measurement/inspection to respondent no.4 forthwith thereafter.
(Pankaj Purohit, J.) 24.03.2026 SK 3