RADHEY SHYAM NATHANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard

(2.) The grievance of the petitioner is that in the year 2014, respondent No. 2 despite objection having been raised constructed the road over the land of the petitioner whereby the entire land of the petitioner i.e. 1.5 decimal was acquired for construction of the road. It is submitted that while such construction of road was made no compensation was paid to the petitioner. He further submits that subsequently the petitioner got his land demarcated and the demarcation report dated 26.03.2015 would show that the land of the petitioner was covered in entirely for construction of the road. He further submits that compensation having not been paid till date, respondent No. 2 may be directed to follow the procedure under sub Section 4 of Section 183 of the C.G. Municipalities Act, 1961 (' for short act of 1961') and the interest may be also awarded on the delayed compensation and the part of the interest may be recovered from the erring officers.

(3.) Perused the documents.