COURT NO.1

HIGH COURT OF SIKKIM : GANGTOK

Record of Proceedings

Page-1 of 3

WA No.01 of 2026

NHPC LIMITED APPELLANT (S)

VERSUS

HOMNATH NEOPANEY AND ORS. RESPONDENT (S)

For Appellant : Mr. Jorgay Namka, Senior Advocate with Mr. Lahang

Limboo, Mr. Sawal Rai and Ms. Rinchen Ongmu

Bhutia, Advocates.

For Respondent Nos. : Ms. Doma T. Bhutia, Senior Advocate with Ms. Nima

1, 2 and 3 Phuti Lepcha, Advocate.

For Respondent No.4 : Ms. Sangita Pradhan, Deputy Solicitor General of

India with Ms. Sittal Balmiki, Ms. Natasha Pradhan

and Mr. Amit Kumar Sharma, Advocates.

For Respondent No.5 : Ms. Pema Bhutia, Government Advocate.

Date: 13/02/2026

CORAM:

HON’BLE MR. JUSTICE A. MUHAMED MUSTAQUE, CHIEF JUSTICE

HON’BLE MR. JUSTICE BHASKAR RAJ PRADHAN, JUDGE

…

ORDER: (Per the Hon’ble the Chief Justice)

We have serious doubts as to the maintainability of this Writ Appeal.

Nevertheless, we do not want to make any observation as to the maintainability

of this Appeal.

We note that the impugned order, if at all requires any modification, can be

done at the instance of the Writ Appellant, by placing facts before the learned

Single Judge.

With liberty as above, the Writ Appeal stands dismissed.

(Bhaskar Raj Pradhan) (A. Muhamed Mustaque)

Judge Chief Justice

pm/bp/ami