RAJENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the following relief:

(2.) It is the contention of the petitioner that his land situate in Village Bhason, Patti Dhar Akariya, Tehsil Gaja, District Tehri Garhwal was acquired for construction of Koteshwar Dam, however, residential house situate in the same village was not acquired. According to the petitioner, the said house has become uninhabitable due to construction of the Dam, therefore, petitioner has claimed compensation of the house.

(3.) From perusal of the documents annexed with the writ petition, it is apparent that petitioner's land was acquired before the year 2004 and, according to the own showing of the petitioner, he has been rehabilitated in Haridwar in the year 2007.