T.H.D.C. India Ltd vs Ms Anita Devi And Another
2026 Latest Caselaw 2871 UK

Uttarakhand High Court

T.H.D.C. India Ltd vs Ms Anita Devi And Another on 9 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.574 of 2026
                                  T.H.D.C. India Ltd.                                       ............Petitioner
                                                              Vs.
                                  Ms Anita Devi and another                                ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Shobhit Saharia, learned counsel for the petitioner.

2. Mr. M.C. Upadhyay, learned counsel for the respondent no.1.

3. Mr. Suyash Pant, learned S.C. for the State/respondent no.2.

4. This matter relates back to the year 1983-84 when the land of the petitioner was acquired by the erstwhile State of Uttar Pradesh for construction of Tehri Dam. In the said acquisition the land of one-Late Maheshanand Joshi was also acquired who died leaving behind three sons, three married daughters and one unmarried daughter.

5. The compensation was worked out which was settled finally at the level of Apex Court at the rate of ₹30 per square foot. None of the daughters of Late Maheshanand Joshi raised any demand for the compensation or for the rehabilitation in lieu of the acquired property, but later on, unmarried daughter-respondent no.1 received ₹17,510/- amount as compensation for the property acquired. But this amount was only of the enhanced compensation worked out for the said property.

6. The respondent no.1 later on claimed a plot under rehabilitation policy which was refused.

7. In Writ Petition (M/S) No.1688 of 2025 a Co-ordinate Bench of this Court vide order dated 13.06.2025 directed respondent no.2 to decide the representation of respondent no.1 as expeditiously as possible. On the representation of

respondent no.1, respondent no.2-Director, Rehabilitation has passed the impugned order whereby the Authorities under Director Rehabilitation were directed to allot a Plot - admeasuring 60 square meter in New Tehri Town, Tehri- Garhwal - to respondent no.1.

8. It is feeling aggrieved, the present writ petition has been preferred challenging the impugned order.

9. Learned counsel for the respondent(s) may file their counter affidavit(s) within four weeks.

10. List this case on 26.05.2026.

11. In the meantime, if any plot has been allotted to respondent no.1 by respondent no.2 or by its officials, respondent no.1 shall not create any third party interest on the said plot.

12. Stay Application (IA No.1 of 2026) stands disposed of accordingly.

(Pankaj Purohit, J.) 09.04.2026 SK