Chattisgarh High Court
Ayodhya Prasad Sahu vs State Of Chhattisgarh 8 Wpc/215/2019 ... on 28 January, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 171 of 2019
1. Ayodhya Prasad Sahu S/o Siddha Ram Sahu Aged About 70
Years
2. Bahoran Lal Sahu S/o Siddha Ram Sahu Aged About 65
Years
3. Sahoran Sahu S/o Siddha Ram Sahu Aged About 50 Years
All are R/o Village Taroud, Tahsil Akaltara, District- Janjgir-
Champa, Chhattisgarh.
---- Petitioners
Versus
1. State Of Chhattisgarh Through- Secretary Department Of
Revenue, Mantralaya, Mahanadi Bhawan, New Raipur,
District- Raipur, Chhattisgarh.
2. Collector District- Janjgir-Champa, Chhattisgarh.
3. Sub- Divisional Officer (Revenue)-Cum-Competent Authority
National Highway No. 200 (New No. 49) Champa, District-
Janjgir-Champa, Chhattisgarh.
---- Respondent
For Petitioners Shri Govind Dewangan, Advocate For Respondent/State Shri Avinash Singh, Panel Lawyer Order On Board By Hon'ble Shri Justice Goutam Bharduri 28/01/2019
1. The petitioners would submit that compensation has been assessed by the SDO (Revenue), Champa on account of 2 acquisition of their land for construction of Bilaspur - Urdawal National Highway and bypass road on NH No.200/49 and the petitioners were informed on 24.08.2016 (Annexure-P-3) 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. 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.
3. The writ petition is disposed of.
Sd/-
(Goutam Bhaduri) Judge Gowri