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CLCON/25/2020
2022 Latest Caselaw 951 UK

Citation : 2022 Latest Caselaw 951 UK
Judgement Date : 28 March, 2022

Uttarakhand High Court
CLCON/25/2020 on 28 March, 2022
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLCON No. 25 of 2020
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Rajendra Dobhal, Senior Advocate assisted by Mr. Shubhang Dobhal, Advocate for the petitioner.

Mr. C.S. Rawat, Chief Standing Counsel for the State.

                                          In    sequel     to     the       order       dated
                                  03.03.2022,       Ms.    Iva     Ashish        Srivastava,

Director, Rehabilitation, Tehri Garhwal is present in person before this Court. She made a statement that although T.H.D.C. has won the civil suit against B.H.E.L., but, despite judgment of trial Court, District Magistrate Haridwar has refused to hand- over physical possession of the land in question, to Director, Rehabilitation. She apprised the Court that District Magistrate, Haridwar has issued a letter to the Revenue Department.

                                          She      has        referred           to      some
                                  correspondence              made          by         District

Magistrate, Haridwar, according to which, the Plot nos. which were allotted to petitioner are not traceable in revenue record. She further stated that as per the stand taken by District Magistrate, Haridwar, the land is on the other side of the river, which is not fit for allotment due to over-head high-tension electricity lines.

The Officer concerned has also referred to one letter dated 22.05.2021 issued by District Magistrate, Haridwar to Secretary, Revenue Department.

Learned Standing Counsel is directed to get instructions from Secretary, Revenue regarding the decision taken pursuant to the said letter.

List this case on 04.04.2022, after fresh cases.

Personal presence of the Officer is dispensed with for the next date of listing.

(Manoj Kumar Tiwari, J.) 28.03.2022 Shubham `

 
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