AJAY KUMAR VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners have come up with the case in the writ petition that they were the bhumidhar, who stood recorded over the land lying in Khasra No.403 having an area of 0.05 hectares, situated in village Dhanpur, Tehsil Rudrapur, District Udham Singh Nagar.

(2.) The counsel for the petitioners contends that according to the Khatauni entries, they were recorded as Shreni 1 Kashtakar, but their case in the writ petition is that the respondents way back in 1990, had taken over the land belonging to the petitioners for the purpose of construction of the motor road called as Tirathpur, Dhanpur motor road.

(3.) The grievance of the petitioners raised in the writ petition is that the land thus taken over in 1990, they had not been paid with any compensation and hence they have filed the present writ petition seeking a writ of mandamus, directing the respondents to award the compensation of the land to them with interest at the prevalent circle rate for the aforesaid land, which has been taken over for the said purpose by the respondents in 1990.