DHAJBEER SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) As a consequence of the enforcement of the project called as "Lakhwar Vyashi Hydro Dam", which was to be constructed over the Yamuna River, certain surrounding areas of the land adjoining to the Dam and the Barrage, were acquired which was initiated at the behest of respondent No. 2 herein, who had launched the project, for laying down the Dam, as referred above the land of villagers, likely to be effected by the project, was acquired under the provisions of Land Acquisition Act.

(2.) The learned counsel for the petitioner contends, that the State of Uttarakhand under the Policy, which has been framed by virtue of a Notification, being Notification No. 1229/1(2)/2013/05/104/2005 T.C.-1 dtd. 28/6/2013, to be read with a Policy, which was called as "Rehabilitation and reconstruction for Hydro Project Policy 2013" had laid down certain parameters for acquisition of land.

(3.) The learned counsel for the petitioner contends, that as many as 311 posts of Junior Engineer (Civil, Mechanical and Electrical) were advertised to be filled in, out of which, 38 posts of Civil Engineer and 15 posts of Electrical and Mechanical engineers, who were to be given appointments, were amongst from those candidates, whose land was acquired as a consequence of enforcement of the said project.