BANSHILAL SIDAR Vs. STATE O CHHATTISGARH

JUDGEMENT

(1.) By this petition, the petitioner seeks a direction to the respondent authorities to compute /acquire the irrigated land of the petitioner bearing Khasra No.726, admeasuring area 1.14 acres, in view of the provisions of the Land Acquisition Act, 1894 (for short "the Act, 1894") and further direct the respondents to grant compensation to the petitioner and also award interest on compensation amount from the date of possession to the date of granting compensation.

(2.) The facts, in nutshell, as projected by the petitioner, are that the petitioner is bhumi-swami of the irrigated land bearing Khasra No.726, admeasuring area 1.14 acres, situated at village Nagjhar, Patwari Halka No.11, R.I. Circle & Tahsil Malkharoda, District Janjgir-Champa. A part of the above stated land came under submergence in construction of a canal under the Hasdeo Bango Pariyojna constructed by the State Government in the year 2003-04, without acquisition and payment of compensation.

(3.) The petitioner made a representation for computation and grant of proper compensation to the authorities time and again and recently on 01st March, 2011 & 20th April, 2011 (Annexure P-4 colly.). The Collector directed the Land Acquisition Officer vide letter dated 10th March, 2011 to take actions for payment of compensation. Till date, nothing has happened and no compensation has been paid.