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Chattisgarh High Court

Ashwani Singh vs Union Of India 70 Wpc/1824/2017 Rakesh ... on 14 November, 2018

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                                             NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                    WPC No. 3122 of 2018

1. Ashwani Singh S/o Rajeshwar Singh Aged About 60 Years R/o
   Village Taroud, Tehsil Akaltara, District Janjgir Champa
   Chhattisgarh., District : Janjgir-Champa, Chhattisgarh

2. Balkrishna Singh S/o Rajeshwar Singh, Aged About 52 Years R/o
   Village Taroud, Tehsil Akaltara, District Janjgir Champa
   Chhattisgarh., District : Janjgir-Champa, Chhattisgarh

3. Jawahar Singh, S/o Raghunandan Singh, Aged About 83 Years
   R/o Village Taroud, Tehsil Akaltara, District Janjgir Champa
   Chhattisgarh., District : Janjgir-Champa, Chhattisgarh

4. Vindhyawashni Devi W/o Ashok Singh, Aged About 64 Years R/o
   Village Taroud, Tehsil Akaltara, District Janjgir Champa
   Chhattisgarh., District : Janjgir-Champa, Chhattisgarh

5. Chakradhar Singh S/o Ashok Singh, Aged About 43 Years R/o
   Village Taroud, Tehsil Akaltara, District Janjgir Champa
   Chhattisgarh., District : Janjgir-Champa, Chhattisgarh

6. Shankhdhar Singh S/o Ashok Singh, Aged About 39 Years R/o
   Village Taroud, Tehsil Akaltara, District Janjgir Champa
   Chhattisgarh., District : Janjgir-Champa, Chhattisgarh

7. Shridhar Singh S/o Ashok Singh, Aged About 35 Years R/o
   Village Taroud, Tehsil Akaltara, District Janjgir Champa
   Chhattisgarh., District : Janjgir-Champa, Chhattisgarh

                                                    ---- Petitioner

                            Versus

1. Union Of India Through The Secretary, Ministry Of Road
   Transport And Highway, Transport Bhawan, 1-Parliament Street,
   New Delhi 110001, District : New Delhi, Delhi

2. National Highway Authority Of India, G-5 And G-6, Sector-10,
   Dwarika- New Delhi- 110075, District : New Delhi, Delhi

3. State Of Chhattisgarh Through Secretary, Department Of
   Revenue, Mahanadi Bhawan, Naya Raipur, District Raipur
   Chhattisgarh., District : Raipur, Chhattisgarh

4. The Collector, District Janjgir Champa Chhattisgarh., District :
   Janjgir-Champa, Chhattisgarh

5. Sub Divisional Officer (Revenue) Cum Competent Authority,
   National Highway No. 200 (New Number 49), Champa, District
   Janjgir Champa Chhattisgarh., District : Janjgir-Champa,
   Chhattisgarh
                                                            ---- Respondent

For Petitioners Shri S. K. Bajpai, Advocate For Respondent-State Shri Shashank Thakur, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 14/11/2018

1. Despite there being an order passed by the respondent No.5 on 24.08.2016, the amount of compensation has not been paid to the petitioners.

2. Petitioners have already moved representation for release of the amount, but no order has yet been passed for releasing the amount in their favour.

3. Let the concerned Land Acquisition Officer make payment of the amount awarded by the Arbitrator within a period of one month from today. The petitioners' entitlement to interest on the awarded amount is left open to be determined as and when the petitioners make such prayer and prefer fresh writ petition for which liberty is reserved in their favour.

4. The writ petition is disposed of.

Sd/-

Prashant Kumar Mishra Judge Nirala