KARAMVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is resident of Village Kusyan, Tehsil and District Pauri Garhwal. According to him, a motor road, namely Badkot Mandir to Khipladhar Gheru was constructed under District Plan during the financial years 2015-16 to 2018-19, over petitioner's land, however, no amount has been paid to the petitioner as compensation.

(2.) Learned counsel for the petitioner submits that total 4 nali 8 muthi land belonging to petitioner was affected by the road construction work.

(3.) By means of this writ petition, petitioner has sought the following reliefs:-