WPMS/734/2021
2021 Latest Caselaw 1141 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
       ON THE 24TH DAY OF MARCH, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     WRIT PETITION (M/S) No. 734 of 2021

BETWEEN:

Shoorbeer Singh.                         ..........Petitioner
     (By Mr. S.R.S. Gill, Advocate)

AND:
Director Rehabilitation,
Tehri Dam Project and another.           ...Respondents
     (By Mr. G.S. Negi, Additional C.S.C. for the State of
     Uttarakhand)


                      JUDGMENT

Petitioner's land was acquired for Tehri Dam Project. He was paid compensation for the land so acquired and he was also allotted agricultural land in Village Pathri, District Haridwar. By means of this writ petition, petitioner wants the land, which was allotted to him in Village Pathri, to be exchanged with land situate in Roshnabad, District Haridwar. The reason for seeking such exchange of land is a Barsati Nala, which is next to the land allotted to the petitioner.

2. Since petitioner has been rehabilitated by allotting alternate land at Village Pathri and he has also been paid compensation for the land acquired for Tehri Dam Project, therefore, in the humble opinion of

this Court, petitioner is not entitled to any such relief. The reason for seeking such exchange of land is not far to see, as Roshnabad is in the heart of the city; while, Pathri is a remote Village, therefore, petitioner wants land allotted at a place, where it may fetch higher price.

3. Accordingly, the writ petition fails and is dismissed.

(MANOJ KUMAR TIWARI, J.) Arpan