RAM LAL Vs. GRIEVANCE REDRESSAL CELL

JUDGEMENT

(1.) FOR the reasons stated, intervention application no. 6782 of 2010 is allowed. Mr. Shobhit Saharia, Advocate for the THDC/ intervener is permitted to intervene in the present matter.

(2.) PETITIONER has invoked writ jurisdiction of this Court seeking Mandamus commanding the respondents to allot agricultural plot to the petitioner under Rehabilitation Scheme. Further to issue a writ of Certiorari quashing the order dated 02.01.2009 passed by Grievance Redressal Cell, Tehri Dam Project, New Tehri.

(3.) PETITIONER approached Grievance Redressal Cell constituted pursuant to the direction issued by Hon'ble Apex Court vide judgment dated 24.04.2007, however, claim of the petitioner was rejected by the Grievance Redressal Cell having observed that although few displaced persons were allotted 2 acres of agricultural land each, after taking refund of compensation amount from them along with 30% interest, however, same was done beyond the scope of Rehabilitation Policy, therefore, same benefit could not be extended in favour of the petitioner. It was further observed that now, more agricultural plots were not available, therefore, same could not be allotted. Feeling aggrieved, petitioner has approached this Court.