SHIV SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioners seek a direction to the respondents to acquire the irrigated land of the petitioners in accordance with the provisions of the Land Acquisition Act, 1894 (for short 'the Act, 1894') and to grant adequate compensation to the petitioners, and further, to award interest on compensation amount from the date of acquisition till its payment of the compensation.

(2.) THE facts, in brief, as projected by the petitioners, are that the land bearing Khasra No. 89, area 0.081 hectare of the petitioner No. 1, and Khasra No. 88 and 89/2, area 0.032 hectare and 0.142 hectare, of petitioner No. 2, situated in Patwari Halka No. 8, village Sapiya, R.I. Circle Adjhar, Tahsil Malkharoda, District Janjgir-Champa, owned by the petitioners came under submergence in the year 2002-2003 when a canal was constructed by the State Government, under the Hasdeo Bango Pariyojna. THE petitioners filed applications on 04.05.2002, 20.06.2006 for grant of compensation for the portion of the land which came under submergence. THE petitioner also made a representation on 06.03.2010 (Annexure P/2) for grant of compensation. But till date, nothing has been done. Thus, this petition.

(3.) HEARD learned counsel appearing for the parties, perused the pleadings and documents appended thereto.