Sharat Singh vs Director Rehabilitation Tehri Dam ...
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Uttarakhand High Court

Sharat Singh vs Director Rehabilitation Tehri Dam ... on 2 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
SL.
      Date    proceedings or directions and                                     COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with Signatures




                                                 WPMS No.746 of 2026
                                                 Sharat Singh                                                 ..........Petitioner
                                                                          Versus

                                                 Director Rehabilitation Tehri Dam Project & others
                                                                                               ....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. Neeraj Garg, learned counsel for the petitioner.

2. Mr. Yogesh Pandey, learned Deputy Advocate General for the State.

3. Mr. Vritant bhatt, earned counsel holding brief of Mr. Shobhit Saharia, learned counsel for respondent no.3.

4. Mr. Niranjan Bhatt, learned counsel along with Mr. Nirvesh Bahuguna, learned counsel put in appearance on behalf of respondent nos.6, 7 & 8, who shall file their power within two days.

5. Learned counsel for the petitioner submits that respondent no.2 passed the impugned order beyond jurisdiction. He further submits that there is a dispute with regard to the apportionment of the share; in such a situation, the matter would lie before the Civil Court only. Thus, respondent no.2 has exceeded his jurisdiction.

6. Learned counsel for the respondent(s) prays for and is granted four weeks' time to file counter affidavit(s).

7. List on 18.05.2026.

8. In the meantime, the effect and operation of the impugned order dated 21.02.2026 passed by respondent no.2 (annexure-1 to the writ petition) shall remain

stayed.

9. It is also provided that both the parties shall not create any third party interest in respect of the land in- dispute.

10. Stay application (IA No.1/2026) stands disposed of accordingly.

(Pankaj Purohit, J.) 02.04.2026 AK