Chattisgarh High Court
Muniram Patel vs State Of Chhattisgarh 84 Wpc/676/2019 ... on 25 February, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 608 of 2019
• Shyamsundar Patel, S/o Chamru Patel, Aged About 63 Years, R/o
Village Turkadih, Tahsil Takhatpur, District- Bilaspur,
Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of
Revenue, Mantralaya, Mahanadi Bhawan, New Raipur, District-
Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
2. National Highway Authority Of India, Through Its Director, Project
Execution Unit, Abhilasha Parisar, New Bus Stand Bilaspur,
District- Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
3. Sub Divisional Officer (Revenue)-Cum-Competenet Authority
National Highway, Bilaspur, District- Bilaspur, Chhattisgarh.,
District : Bilaspur, Chhattisgarh
4. Collector District- Bilaspur, Chhattisgarh., District : Bilaspur,
Chhattisgarh
---- Respondent
WPC No. 609 of 2019
• Ramswarup Patel S/o Chamru Patel Aged About 61 Years R/o Village Turkadih, Tahsil Takhatpur, District- Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Petitioner Versus
1. State Of Chhattisgarh Through Secretary, Department Of Revenue, Mantralaya, Mahanadi Bhawan, New Raipur, District- Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
2. National Highway Authority Of India Through Its Director, Project Execution Unit Abhilasha Parisar, New Bus Stand Bilaspur, District- Bilapsur, Chhattisgarh., District : Bilaspur, Chhattisgarh
3. Sub Divisional Officer (Revenue)-Cum-Competert Authority National Highway Bilaspur, District- Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
4. Collector District- Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Respondent WPC No. 656 of 2019 • Muniram Patel S/o Late Jhaduram Patel Aged About 73 Years R/o Village Turkadih, Tahsil Takhatpur, District Bilaspur Chhattisgarh, District : Bilaspur, Chhattisgarh
---- Petitioner Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Revenue, Mantralaya, Mahanandi Bhawan, New Raipur District Raipur Chhattisgarh, District : Raipur, Chhattisgarh
2. National Highway Authority Of India Through Its Director Project Execution Unit, Abhilasha Parisar, New Bus Stand Bilaspur District Bilaspur Chhattisgarh, District : Bilaspur, Chhattisgarh
3. Sub Divisional Officer (Revenue)-Cum- Competent Authority National Highwey Bilaspur District Bilaspur Chhattisgarh, District :
Bilaspur, Chhattisgarh
4. Collector Bilaspur District Bilaspur Chhattisgarh, District :
Bilaspur, Chhattisgarh
---- Respondent WPC No. 676 of 2019 • Rajkumar Patel S/o Late Sarha Ram Patel Aged About 36 Years R/o Village Turkadih, Tahsil Takhatpur, District Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Petitioner Versus
1. State Of Chhattisgarh Through Secretary, Department Of Revenue Mantralaya, Mahanadi Bhawan, New Raipur, District Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
2. National Highway Authority Of India Through Its Director Project Execution Unit, Abhilasha Parisar, New Bus Stand Bilaspur, District Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
3. Sub Divisional Officer (Revenue) Cum- Competent Authority National Highway Bilaspur, District Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
4. Collector District Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Respondent WPC No. 677 of 2019 • Chovaram Patel, S/o Late Parmanand Patel Aged About 71 Years R/o Village Turkadih, Tahsil Takhatpur, District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Petitioner Versus
1. Sate Of Chhattisgarh Through Secretary, Department Of Revenue, Mantralaya, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
2. National Highway Authority Of India, Through Its Director, Project Execution Unit, Abhilasha Parisar, New Bus Stand Bilaspur, District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
3. Sub Divisional Officer (Revenue) - Cum - Competent Authority National Highway, Bilaspur, District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
4. Collector, District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Respondent For Petitioners Shri Jeet Patel, Advocate For Respondent-State Shri Anmol Sharma, PL For Respondent-NHAI Shri B. Gopa Kumar, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 25/02/2019
1. Learned counsel for the petitioners would submit that the petitioners' land has been acquired for the construction of bypass road. However, while assessing compensation, multiplier of 1 has been used, whereas the Division Bench of this Court in WPC No.1649 of 2017 (Smt. Anita Agrawal Vs. State of Chhattisgarh and others) and other connected petitions has set-aside the Notification dated 04.12.2014, applying multiplier factor of 1 with direction to the State Government to issue fresh Notification indicating the multiplier factors in terms of the guidelines laid down in the statute and the judgment of the Division Bench.
2. In Smt. Anita Agrawal (supra), the following has been held by the Division Bench in paras 10, 11 & 12 :
10.Further, the question is not about the power of the State Government to issue such notification, the question is the manner in which such power has been exercised which can also be levelled as mindless exercise of power since by restricting the multiplier of factor to 1.00, the State is obviously trying to treat all land owners as one. This will deny to the poor land owners of the remote villagers, fair compensation and rehabilitation, which is the primary object behind the new Land Acquisition Act of 2013.
11.Drawing analogy from the view taken by the Division Bench of Bombay High Court, which we have quoted with due approval, Court is left with no option but to strike down the notification dated 04.12.2014 contained in Annexure P/1. A direction is issued that keeping in mind the legal position which emerges, the State Government will issue a fresh notification indicating the multiplier factors, in terms of the guidelines laid down in the statute and the judgment.
12.It goes without saying that all awards and compensations in relation to not only these Petitioners but all such persons whose lands have been acquired and a multiplier of 1.00 has been used for calculating the compensation, the same will be required to be revised and revisited in light of the new notification, which is required to be notified by the State Government, on priority."
3. In view of the above, the present batch of writ petitions are disposed of with direction that the petitioners shall move a representation before the concerned Collector (Land Acquisition) within a period of 4 weeks from today. Thereafter, the said Collector shall decide the representation within 10 weeks from the date of the State Government's fresh Notification in terms of the directions issued by the Division Bench.
Sd/-
Prashant Kumar Mishra Judge Nirala