HIKMAT SINGH PANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is directed against final judgment and order dtd. 29/3/2022 passed by learned Single Judge in Writ Petition (M/S) No. 571 of 2022, whereby writ petition filed by appellant, seeking direction to the Competent Authority to take decision on his representation for allotment of land, was dismissed.

(2.) It is not in dispute that as oustee of Tehri Dam Project, appellant was allotted two plots, one residential and another agricultural, at Rishikesh, District Dehradun, in the year 2013. However, the agricultural plot allotted to him was cancelled, pursuant to Government Order dtd. 18/11/2013, on the ground that land allotted to him has been earmarked as Green Belt, therefore, it could not have been allotted to a private individual.

(3.) Learned counsel for the appellant submits that as many as 25 oustees of Tehri Dam Project were allotted agricultural plots at Pashulok, Rishikesh and all such allotments were cancelled by the Government Order dtd. 18/11/2013.