VIJENDRA CHAND RAMOLA Vs. DISTRICT MAGISTRATE TEHRI GARHWAL/ REHABILITATION DIRECTOR, TEHRI DAM PROJECT

JUDGEMENT

(1.) The present Writ Petition, under Article 226 of the Constitution of India, has been filed with the following prayers: -

(2.) Heard Mr. Mohd. Umar, learned counsel for the petitioner, Mr. Suyash Pant, learned Standing Counsel for the respondent no. 1 and Mr. Shobhit Saharia (through video conferencing) , learned counsel for the respondent no. 2.

(3.) Learned counsel for the petitioner submitted that the land of the petitioner admeasuring 150 Sq.mtr. was acquired for Tehri Dam Project, but, no land has been provided to the petitioner in place of the said land. Petitioner has submitted a representation before the Redressal Grievance Cell, New Tehri. The said represent at ion ( com plaint no. UR2849 of 2015) is still pending.