Satpal vs State Of Uttarakhand And Others
2026 Latest Caselaw 1069 UK

Citation : 2026 Latest Caselaw 1069 UK
Judgement Date : 16 February, 2026

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Uttarakhand High Court

Satpal vs State Of Uttarakhand And Others on 16 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.346 of 2026
                                  Satpal                                                     ...........Petitioner
                                                               Vs.
                                  State of Uttarakhand and others                          ...........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Saurabh Kumar Pandey, Advocate for the petitioner.

2. Mr. Anil K. Dabral, Additional C.S.C. with Mr. Suyash Pant, S.C. for the State.

3. Mr. Raunak Pant, Advocate holding brief of Mr. Naresh Pant, Advocate for respondent nos.2 and 3, through video conferencing.

4. This writ petition has been filed under Article 226 of the Constitution of India, whereby the petitioner has sought a direction in the nature of mandamus directing respondent nos.2 and 3 to take immediate action on petitioner's complaint/representation to conduct a proper enquiry into the fraudulent compensation obtained by the private respondent.

5. From perusal of the writ petition, it transpires that the respondent no.5 was give compensation amounting to ₹6,29,607/- in respect of the same land belonging to the State Government.

6. Learned counsel for the State though raised an objection regarding locus of the petitioner in filing of the present writ petition stating that he has not come up with a case where the compensation should be disbursed to him.

7. Having gone through the averments made in the writ petition, it appears that certain anomalies have been occasioned while disbursing the compensation over the land

acquired for the purpose of construction of a National Highway.

8. Issue notice to the respondent no.5, returnable within four weeks.

9. Steps to be taken within three days.

10. List this case on 02.04.2026.

11. In the meantime, respondent(s) may file counter affidavit(s).

(Hon'ble Pankaj Purohit, J.) 16.02.2026 SK