DEVKI NANDAN PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PRESENT writ petition has been filed by the petitioners for the following reliefs: -

(2.) HEARD Mr. M.S. Pal, Senior Advocate with Mr. Amir Mallick, Advocate for the petitioners and Mr. R.C. Arya, Standing Counsel for the State/respondents and perused the record.

(3.) AS far as prayer number (c) is concerned, no directions can be issued to the Government for not acquiring the land of the petitioners for the construction of government building. The land of an individual can be acquired by the State Government in accordance with law. The State Government can also take the land of any individual by purchasing the same from its owner. Therefore, relief (c) is rejected.