Vijendra Chand Ramola vs District Magistrate Tehri Garhwal/ Rehabilitation Director, Tehri Dam Project, New Tehri, District Tehri Garhwal And Another

Alok Kumar Verma, J

The present Writ Petition, under Article 226 of the Constitution of India, has been filed with the following prayers: -

“(i) Issue a writ, order or direction in the nature of mandamus, commanding/ directing the respondent to decide & conclude the proceedings of case no.UR2849/ 15 with regard to allotment of plot admeasuring 150 sq.mt. in lieu of land acquired for Tehri Dam Project.

(ii) Issue a writ, order or direction in the nature of mandamus, commanding/ directing the respondent authority to provide the benefit of rehabilitation scheme to the Petitioner .

(iii) Issue any other suitable writ, order or direct ion of any nature in favour of petitioner, which this Hon'ble Court may deem fit and proper in the present circumstances of the case.

(iv) Award the cost of writ petition in favour of petitioner. ”

Heard Mr. Mohd. Umar, learned counsel for the petitioner, Mr. Suyash Pant, learned Standing Counsel for the respondent no. 1 and Mr. Shobhit Saharia (through video conferencing) , learned counsel for the respondent no. 2.

Learned counsel for the petitioner submitted that the land of the petitioner admeasuring 150 Sq.mtr. was acquired for Tehri Dam Project, but, no land has been provided to the petitioner in place of the said land. Petitioner has submitted a representation before the Redressal Grievance Cell, New Tehri. The said represent at ion ( com plaint no. UR2849 of 2015) is still pending.

Mr. Mohd. Umar, learned counsel for the petitioner has prayed to dispose of the present writ petition by directing the Director of Rehabilitation, Tehri Dam Project, New Tehri, District Tehri Gar hw al/ District Magistrate, Tehri Garhwal, respondent no. 1 decide the petitioner’s representation, as expeditiously as possible.

Mr. Suyash Pant, learned Standing Counsel appearing for the respondent no. 1 - District Magistrate, Tehri Garhwal/ Direct or of Rehabilitation, Tehri Dam Project, New Tehri has sought two months time decide the said com plaint case.

Learned counsel for the petitioner agrees with the time limit proposed by Learned counsel for the respondent no. 1.

With the consent of both the parties, the present writ petition is disposed of with a direction to the respondent no. 1 to decide the said complaint case (complaint case no. UR 2849/ 2015) after granting an opportunity of hearing to the petitioner and the respondent no. 2 by a speaking order in accordance with law, expeditiously, preferably within a period of two months from the date of the receipt of the certified copy of this or der.

It is made clear that this Court has not ex pressed any opinion on the merit of the case.