Tripura High Court
Tapash Kr. Dhar vs State Of Tripura And Ors on 9 April, 2018
Author: Ajay Rastogi
Bench: Ajay Rastogi
Page - 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.888/2017
Tapash Kr. Dhar
---- Petitioner(s).
Versus
State of Tripura and Ors.
---- Respondent(s).
For Petitioner(s) : Mr. D K Biswas, Advocate. For Respondent(s) : Mr. D C Nath, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. AJAY RASTOGI Order 09/4/2018 Counsel for the petitioner submits that the petitioner is an agriculturist by profession and part of his land comprising 0.50 acre has been acquired for public purpose in the year 2011 but compensation to which the petitioner is entitled for under the Act 2013(The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act 2013) has not been paid to him and that is the reason for which he approached this court by filing a writ petition.
Counter-affidavit has been filed by the respondents. Although reference has been made that the matter was referred by the land Acquisition Collector, Khowai to the Executive Engineer, PWD(R & B), Khowai Division, Khowai for sanctioned of additional funds obviously for payment of compensation but the fact is that almost two years have elapsed thereafter, still compensation has not been paid to the petitioner.
Page - 2 of 2 Let the State-counsel may seek instructions as to why the petitioner has not been paid compensation admissible to him under the law in reference to the land acquired by the concerned authorities List the matter on 10.5.2018.
CHIEF JUSTICE Sukhendu