HEMA DEVI & OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners before this Court had challenged the construction of Gagas- Reethamahadev - Selapani Road, which is in District Almora.

(2.) The contention of the petitioners before this Court is that they have earlier fought a long battle in their demand for construction of a road, which was ultimately sanctioned and constructed. Now the present road, which is being constructed takes away 200 meters of their land, for which no land acquisition proceedings have been initiated by the respondent authorities.

(3.) Evidently for a construction of the present road as well there is a long demand of villagers and though the present road i.e. Gagas- Reethamahadev- Selapani Road does not connect the village of the petitioners but it does connect many other villages. As far compensation is concerned the same has been determined on the basis of mutual agreement between most of the other villagers and the State.