DWARIKA DAS RATHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel for the petitioner submits that certain amounts are due in respect of the land acquired from the petitioner.

(2.) We direct the Land Acquisition Collector to disburse the compensation amount to the respondent. We make it clear that this will not stand in the way of the petitioner taking recourse to other remedies available under the Land Acquisition Act for enhancement of compensation etc., within two months from today.

(3.) Learned counsel appearing for the State submits that steps for auction sale of the attached property have not yet been successful.