MAHIPAL SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These are the two connected writ petitions, which engages consideration almost a common question of fact and law, rather if the relief clause is comparatively scrutinized, in both the writ petitions, they happens to be akin to one another. Hence, for the purposes of brevity, they are being decided together.

(2.) The petitioners in both the writ petitions, have prayed for the following relief:-

(3.) Principally relief no.1, which has been modulated to be sought, is the impugned order, by virtue of which, the respondent No.5, while passing the impugned order had denied to the petitioners, the right of their rehabilitation benefit which was allegedly claimed by them, on the ground that their land stood acquired by the Irrigation Department, and hence, they would be entitled for the grant of the benefit of the rehabilitation, as they satisfied the parameters for the grant of rehabilitation benefits.