FA/96/2025
2025 Latest Caselaw 1352 UK

Uttarakhand High Court

FA/96/2025 on 29 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                         FA No.96 of 2025
                                         Hon'ble Pankaj Purohit, J.

Mr. Bhuwan Bhatt, learned counsel for the appellant.

2. Mr. K.S. Mehta, learned Additional C.S.C. along with Mr. I.P. Kohli, learned Standing Counsel for the State/respondent no.1.

3. Dr. Kartikey Hari Gupta, learned counsel for respondent no.2.

4. By means of first appeal, appellant has challenged the judgment and order dated 28.04.2025 passed by learned Additional District Judge Vikasnagar, Dehradun in Land Acquisition Case No.67 of 2016, Shri Sunil Thapa vs. Collector Dehradun & another, as well as modified award dated 17.07.2013 passed by learned Special Land Acquisition Officer/Joint Magistrate, Dehradun, whereby the reference moved by appellant under Section 18 of the Land Acquisition Act, 1894 has been rejected.

5. Admit.

6. Sent for TCR.

7. List on 08.09.2025 for orders.

(Pankaj Purohit, J.) 29.07.2025 AK