MANORAMA SINHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) It is the contention of the petitioners that they have purchased a land admeasuring 0.0603 hectare or 603 square meter in Khata Khatoni No.278 Khasra No.608-M, 609-M, 607-M and 610-M, situated in Village & Mauja Bhaniyawala, Pargana Pervadoon, Tehsil Rishikesh (Present Tehsil Doiwala) District Dehradun, by way of three separate registered sale deeds dtd. 5/2/2010, 5/2/2010 and 5/8/2010 (Annexure Nos.1, 2 and 3), in which two were purchased in the name of petitioners from Sohan Lal Belwal and Shri Virendra Prasad Belwal S/o Sri Maheshwar Prasad Belwal, R/o Village Kanharwala, Tehsil Rishikesh, District Dehradun and one was purchased in the name of their son Late Sri Vinayak Nainam, from Sri Charanjeet Singh S/o Sri Sadhu Singh R/o Village Bhaniyawala, Tehsil Rishikesh, District Dehradun. Undoubtedly, the said land in-question acquired by the respondent No.5-NHAI for the purpose of expansion and construction of National Highway between Haridwar-Dehradun.

(3.) It is contended by learned counsel for the petitioners that having acquired the aforesaid land in-question by the respondent No.5-NHAI, the compensation has been disbursed to private respondent Nos.6 to 8, who have no right and possession over the said land. He further contends that the aforesaid land was purchased by three separate sale deeds, which were already recorded in the revenue record in the name of petitioners and their deceased son Late Vinayak Nainam.