LAXMI KAUSHIK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner primarily seems to be an inadvertent erroneous calculation of compensation for the land of the petitioner which has been acquired for the construction of Arpa-Bhaisajhar Canal.

(2.) The facts in brief is that, the petitioner is the owner of certain piece of land situated in Khasra No.143/1, 144/1, 143/2 and 144/2 consisting of 1.46 Acres of land. For the construction of said Canal, the respondent authorities had acquired 0.80 Acres of land out of aforementioned total 1.46 Acres. However, when the award was passed and compensation was quantified the petitioner was paid only for 0.43 Acres of land and the petitioner was denied or deprived of the compensation of land measuring 0.37 Acres which was also acquired by the respondent authorities.

(3.) According to the petitioner, the compensation of 0.43 Acres of land was paid on account of erroneous entry in the revenue records showing the measurement of the property as 0.43 Acres instead of 0.83 Acres. The petitioner had approached the Tehsildar in this respect for necessary correction and the Tehsildar Sakari, District Bilaspur, vide his order dated 20.03.2018 had passed an order that it was 0.80 Acres of land belonging to the petitioner which was acquired which inadvertently was being reflected as 0.43 Acres in the course of acquisition proceeding.