Unknown vs State Of Uttarakhand And Others
2025 Latest Caselaw 2775 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 22 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  HIGH COURT OF UTTARAKHAND AT NAINITAL
                 Writ Petition No. 1498 of 2025 (M/S)

 Shoorveer Singh Sajwan
                                                              ........Petitioner

                                    Versus

 State of Uttarakhand and others
                                                             .....Respondents

 Present:-
        Mr. V.B.S. Negi, Senior Advocate assisted by Mr. B.S. Negi, Advocate for
        the petitioner.
        Mr. M.S. Bisht, Brief Holder for the State.
        Mr. Shobhit Saharia, Advocate for the respondent no. 4.


                                  Judgment

 Hon'ble Ravindra Maithani, J. (Oral)

It is the claim of the petitioner that he is an affected

person of Tehri Dam Project, but he has not been compensated and

rehabilitated. Therefore, the petitioner seeks compensation and other

reliefs pertaining to rehabilitation.

2. Heard learned counsel for the parties and perused the

record.

3. Learned Senior Counsel for the petitioner would submit

that the petitioner is an affected person of Tehri Dam Project; he has

made various representations for compensation and rehabilitation, but

he has not received any compensation or rehabilitation package. He

would submit that, in fact, the Director, Rehabilitation, Tehri Dam

Project, New Tehri is not taking any action despite communication

dated 12.02.2025 of the Joint Secretary, Government of Uttarakhand

Addressed to the Director, Rehabilitation, Tehri Dam Project, New

Tehri (which is part of Annexure 9).

4. Learned State Counsel would submit that in survey-sheet

No. 288, there were persons and joint compensation or rehabilitation

facilities have already been provided; if the petitioner has any dispute,

that is with regard to other co-sharers; he is not entitled to any

compensation as such. But, the learned State Counsel gives a

statement that on communication dated 12.02.2025 of the Joint

Secretary, Government of Uttarakhand addressed to the Director,

Rehabilitation, Tehri Dam Project (which is a part of Annexure 9 to the

writ petition), a decision shall be taken within a period of six weeks.

5. The Court takes on record the statement made by the

learned State Counsel.

6. Learned Senior Counsel for the petitioner submits that

the petitioner may also be afforded an opportunity of hearing before

taking any decision.

7. In view thereof, the writ petition is disposed of with the

direction to the respondent no. 3/Director, Rehabilitation, Tehri Dam

Project, New Tehri to take a decision on the communication dated

12.02.2025 of the Joint Secretary, Government of Uttarakhand (which

is a part of Annexure 9 to the writ petition) within a period of six weeks

from today, after affording an opportunity of hearing to the petitioner.

(Ravindra Maithani, J.) 22.05.2025 Avneet/