Neer Singh vs State Of Chhattisgarh 33 Wpc/1880/2019 ... on 17 June, 2019

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Chattisgarh High Court

Neer Singh vs State Of Chhattisgarh 33 Wpc/1880/2019 ... on 17 June, 2019

Bench: Prashant Kumar Mishra

                                                                  NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                        WPC No. 1853 of 2019

   1. Neer Singh, S/o Shri Chandram, Aged About 59 Years

   2. Tikaram @ Rohit Singh, S/o Daou Ram, Aged About 45 Years

   3. Neera Bai, D/o Daou Ram, Aged About 55 Years

   4. Meera Bai, D/o Daou Ram, Aged About 54 Years

   5. Dhanau, S/o Buddhe Singh, Aged About 77 Years

   6. Smt. Sakun Bai, Wd/o Late Banmali, Aged About 68 Years

   7. Jai Kumar, S/o Late Bali Ram, Aged About 45 Years

   8. Shiv Kumar, S/o Late Bali Ram, Aged About 49 Years

      All R/o Village Taroud, Tahsil Akaltara, District Janjgir - Champa,
      Chhattisgarh

                                                          ---- Petitioner

                                Versus

   1. State Of Chhattisgarh Through - The Secretary, Revenue
      Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Naya
      Raipur District Raipur Chhattisgarh., District : Raipur,
      Chhattisgarh

   2. Collector, Janjgir - District - Janjgir - Champa Chhattisgarh.,
      District : Janjgir-Champa, Chhattisgarh

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

                                                      ---- Respondents

For Petitioners Shri Sushobhit Singh, Advocate For Respondents Shri Avinash Singh, PL Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 17/06/2019

1. It appears, compensation has been assessed by the SDO (Revenue), Champa on account of acquisition of petitioner's land bearing Khasra No.348 at Village Taraud, District Janjgir-Champa for construction of Bilaspur - Urdawal National Highway and bypass road on NH No.200/49 and the petitioners were informed to receive the amount of compensation. However, according to the petitioners' counsel, the amount has not yet been paid despite several visits to the Office of the Land Acquisition Officer.

2. Considering the entire facts situation of the case, the writ petition is disposed of with direction that in the event, the amount has not yet been disbursed to the petitioners and they are lawfully entitled to receive the said amount of compensation, the SDO (Revenue), Janjgir-Champa shall disburse the amount of compensation to the petitioners within a period of one month from the date of submission of representation along with certified copy of this order.

Sd/-

Prashant Kumar Mishra Judge Nirala

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