WPPIL/225/2020
2022 Latest Caselaw 2718 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
                      SRI JUSTICE VIPIN SANGHI, C.J.
                                  AND
                       SRI JUSTICE R.C. KHULBE, J.

29th August, 2022 WRIT PETITION (PIL) NO. 225 OF 2020 Between:

Keshav Kumar Passi .......Petitioner.

And

Union of India and others. ....Respondents

Counsel for the petitioner : None.

Counsel for the respondent : Mr. Azmeen Sheikh, learned Standing Counsel for the Union of India. Mr. J.C. Pandey, learned Standing Counsel for the State of Uttarakhand. Mr. M.C. Kandpal, learned Senior Counsel assisted by Mr. Chitrarth Kandpal, learned counsel for respondent No. 2.

Mr. Rajendra Dobhal, learned Senior Counsel assisted by Mr. Shubhang Dobhal, learned counsel for respondent Nos. 7 and8.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

This petition is stated to have been preferred in

public interest by the petitioner to challenge the transfer

of 1072 acres of land by the State Government from

Govind Ballabh Pant Agriculture and Technology University

in favour of the Civil Aviation Department of the State

Government for construction of the Green Field Airport.

2. The petitioner claims that the said land is fertile,

and should be used for agricultural purposes.

3. We denounce such endeavours on the part of

the petitioner. It is for the Government to formulate a

policy as to how the development has to take place in the

State. The petitioner cannot seek to obstruct such

developmental activities merely on his whims and opinions

as to how a particular parcel of land should be put to use.

4. We, therefore, dismiss this petition, and direct

the respondents to take further steps for development of

the Airport in question.

5. In sequel thereto, pending application, if any,

also stands dismissed.

________________ VIPIN SANGHI, C.J.

____________ R.C. KHULBE, J.

Dt: 29th August, 2022 Rathour