SUNDER SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) It is the contention of the learned counsel for the petitioner that though, allegedly, the land in question was acquired in the year 1962; but, no compensation has been paid to the father of the petitioner at that time and, therefore, in view of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, the said proceedings shall be deemed to have lapsed. Learned counsel for the petitioner also referred to the plaint, in order to show that the petitioner is the resident of Jamalpurkhurd, Pargana Jwalapur, District Haridwar and the land in question is also in Jamalpurkhurd, Pargana Jwalapur, District Haridwar. He also referred to the document, which is annexed as Annexure No. 5 to the writ petition, in which the names of the tenure holders are mentioned, who took the compensation. He submitted that, in fact, the compensation of the said land has been given to some other person, whose father’s name is Sri Radhe Singh.