RAJKUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner seeks a direction to the respondents to compute and award the compensation against the acquisition of portions of their lands from Khasra Nos. 688/ 3,686/6 & 601 of the petitioners respectively.

(2.) THE brief facts, in nutshell, as projected by the petitioners, are that the petitioners are residents of village-Amandula, Tahsil Malkharoda, District-Janjgir-Champa. THE petitioners were owners of the lands, as stated herein : <IMG>JUDGEMENT_17_AIR(CHHAT)_2012Image1.jpg</IMG>

(3.) ON the other hand, Shri. Sao, learned counsel appearing for the State respondents submits that as per the information, the land of the petitioner No. 3 had not come under the submergence. A portion of land in Khasra No. 601 and 0.016 acre in Khasra No. 600 had come under consideration and there is also a dispute with regard to ownership of the land. So far as the land belonging to petition Nos. 1 & 2 is concerned, it is submitted that an area of 0.18 acres out of Khasra No. 686/3 & 0.12 acres out of Khasra No. 686/6 had submerged. It is further submitted that the State has decided to initiate acquisition proceedings by issuing a notification under Section 4 of the Land Acquisition Act, 1894 (for short "the Act, 1894").