Bharat Heavy Electricals Limited vs State Of Uttarakhand
2026 Latest Caselaw 1102 UK

Uttarakhand High Court

Bharat Heavy Electricals Limited vs State Of Uttarakhand on 16 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                            WPMS No.1358 of 2023

                                            Bharat Heavy Electricals Limited                            --Petitioner
                                                                   Versus
                                            State Of Uttarakhand                                       --Respondent
                                            Hon'ble Pankaj Purohit, J.

Mr. V.K. Kohli, learned Sr. Advocate assisted by Mr. B.S. Adhikari, learned counsel for the petitioner.

2. Mr. Ganesh Kandpal with Mr. Suyash Pant, learned S.C. for the State.

3. Ms. Chhavi Pande, learned counsel for respondent nos.4 and 5 through V.C.

4. It is submitted by learned State Counsel that in order to resolve the controversy involved in present writ petition, a High-Power Committee headed by Chief Secretary has been constituted by the State on 03.07.2024. The matter relates to mutation of land ad measuring 992 acres in the name of SIDCUL which was never granted to SIDCUL by the BHEL.

5. The High-Power Committee is directed to take a decision into the matter expeditiously but not later than two months from the date of production of a certified copy of this order since it involves wrong recording of land in the name of SIDCUL. The petitioner-BHEL is facing problem of encroachment over the said land and is unable to take on the problem due to land being mutated in the name of SIDCUL. The action-taken report be submitted by the Committee before this Court on or before the next date.

6. List on 21.04.2026.

(Pankaj Purohit, J.) 16.02.2026 R.Dang