MULCHAND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since common question of fact and law is involved in both the writ appeals, they have been clubbed together, heard together and are being disposed of by this common order.

(2.) These two writ appeals are directed against the impugned common order dtd. 14/3/2022 passed by the learned Single Judge in W.P.(C)Nos.3018/2020 and 2995/2020, by which the writ petitions filed by the writ appellants herein have been disposed of granting liberty to them to avail the remedy under sub-sec. (6) of Sec. 20F of the Railways Act, 1989 (for short, 'the Act of 1989') by making separate representations before respondents No.2 and 3 and respondent No.5 on the point of amount of compensation determined and also on the point of their entitlement for benefits under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, 'the Act of 2013').

(3.) The aforesaid challenge has been made on the following factual backdrop: -