WPMS/2416/2021
2021 Latest Caselaw 4639 UK

     IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
      ON THE 18th DAY OF NOVEMBER, 2021
                             BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

       Writ Petition (M/S) No. 2416 of 2021
BETWEEN:
Smt. Ramkali                                              ...Petitioner
      (Mr. Ankur Sharma, Advocate)

AND:

State of Uttarakhand and Others                       ...Respondents
      (Mr. Mamta Bisht, Deputy Advocate General for the State)

                          JUDGMENT

Petitioner's land was acquired in the year 2007 for construction of a Dam in District Haridwar.

2. In support of the contention that petitioner is affected by the said project, petitioner has brought on record Annexure No.3 to the Writ Petition, which shows that petitioner's land was acquired and amount payable as compensation to the petitioner has also been indicated in the said letter.

3. Grievance of the petitioner is that the amount of compensation has not been released to the petitioner. In this regard, petitioner has already made a representation to the Executive Engineer, Irrigation Department, on 22.07.2021.

4. After arguing for a while, learned counsel for the petitioner confines his prayer and submits that petitioner be permitted to make fresh representation to the Competent Authority to take decision, on such representation.

5. Accordingly, writ petition is disposed of with liberty to the petitioner to approach District Magistrate, Haridwar by making a representation. If such representation is made within two weeks from today, District Magistrate shall examine the matter and pass appropriate order, in accordance with law as early as possible, but not later than four months from the date of production of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Shubham