UMESH CHAND JAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, petitioners have sought the following reliefs:-

(2.) From a reading of the aforesaid writ petition, it transpires that there is a dispute regarding the payment of compensation in respect of the land which is the subject matter of the dispute to the private respondents.

(3.) Learned counsel for the petitioners submits that the petitioners' land situated at Haridwar Ring Road in Village Atmalpur Bongla, Tehsil Jwalapur, District Haridwar has been acquired by the respondent/State for the purpose of construction of the National Highway. But the compensation of that land has wrongly been paid to the private respondents. The petitioners seek the return of the said compensation, contending that they are the rightful owners of the aforesaid land, having purchased the same from the previous owner by way of two registered sale deeds dtd. 1/1/2015 and 1/9/2015. The said sale deeds have been annexed to the writ petition as annexure no.1. It is further submitted by learned counsel for the petitioners that mutation has also been carried out in favour of the petitioners. The khatoni thereof has also been annexed to the writ petition.