Chattisgarh High Court
Kalam Singh vs The State Of Chhattisgarh 14 ... on 12 November, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3042 of 2018
Kalam Singh S/o Shri Jagat Singh Aged About 40 Years Caste-
Kanwar, R/o Village Kedma, P.S. and Tahsil- Udaipur, District-
Surguja, Chhattisgarh
---- Petitioner
Versus
1. The State Of Chhattisgarh Through The Secretary, Department
Of Revenue, New Mantralaya, Mananadi Bhawan, New Raipur,
Chhattisgrh., District : Raipur, Chhattisgarh
2. The Collector District- Surguja, Chhattisgarh., District : Surguja
(Ambikapur), Chhattisgarh
3. The Sub Division Officer (Rev.) Cum Prscribed Authority, Land
Acquisition, Ambikapur, District- Surguja, Chhattisgarh., District :
Surguja (Ambikapur), Chhattisgarh
4. The Chief Engineer/executive Engineer Public Works
Department, National Highway Area, Pension Bada, Raipur,
District- Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
5. The Upper Commissioner Surguja, Division, Ambikapur, District-
Surguja, Chhattisgarh
---- Respondents
For Petitioner Shri P. K. Patel, Advocate For Respondent-State Shri Shashank Thakur, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 12/11/2018
1. Despite there being an order passed by the respondent No.5 on 05.05.2017, the amount of compensation has not been paid to the petitioner.
2. Petitioner has already moved representation for release of the amount, but no order has yet been passed for releasing the amount in his 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 petitioner's entitlement to interest on the awarded amount is left open to be determined as and when the petitioner makes such prayer and prefers fresh writ petition for which liberty is reserved in his favour.
4. The writ petition is disposed of.
Sd/-
Prashant Kumar Mishra Judge Nirala