SATISH KUMAR SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present writ petition, the petitioner seeks to issue a writ, order or direction in the nature of mandamus permitting the petitioner to deposit the compensation amount in the Treasury in pursuance of the Government Order and the "Amal Daramad Prapatra" (mutation paper) be issued in the name of the petitioner.

(2.) BRIEF facts of the case are that the land, including that of the petitioner, was acquired by the State way back in the year 1961 -62 for establishing a Public Sector Undertaking Bharat Heavy Electricals Limited. The land acquired was handed over to the said organization. Compensation for the same also appears to have been paid to the petitioner. Now after more than 40 years, the petitioner wants his land to be returned to him, as the same remained unutilized.

(3.) IT is the submission of learned counsel for the petitioner that way back in the year 1970, the State Government has taken a decision that out of total land acquired, 135 acres of land was vacant and was to be reverted back to the original tenure holders, including the petitioner. In continuation thereof, a Government Order was issued on 21.02.1971 for the said purpose.