LALRINVENGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment of the Division Bench of the Gauhati High Court whereby the appeal preferred by the Respondents against the order of the learned Single Judge was allowed and it was declared that Land Settlement Certificates issued in favour of the Appellants after the publication of declaration issued under Section 6 of the Land Acquisition Act, 1894 (for short, the Act) and notification dated 14.6.1985 prohibiting allotment of land to any private individual will not confer any right upon them to claim compensation in respect of the acquired land.

(3.) The Appellants purchased land measuring 11.37 bighas from Dangliana to whom Periodic Patta No. 40/81 is said to have been granted under Rule 6 of the Mizo District (Agricultural Land) Rules, 1971. They submitted applications to Director, Land Revenue and Settlement, Mizoram (Respondent No. 2) who had issued order dated 18.1.1983 authorising Assistant Settlement Officer-II to decide such applications for grant of Land Settlement Certificates. After considering the applications, the Settlement Officer issued certificates bearing Nos. AZ-2279 of 1987 and AZ-2278 of 1987 in favour of the Appellants under Section 2 of the Mizo District (Land Revenue) Act, 1956.