MANGLU Vs. STATE OF C.G.

JUDGEMENT

(1.) By way of instant petition, a notification dtd. 4/12/2014 made in exercise of powers conferred under sub-sec. (2) of Sec. 30 read with entries in column (3) against serial number (2) of First Schedule of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the Act of 2013' whereby for calculating the market value, the multiplier 1.00 (One) was provided, was subject of challenge. The said notification is reproduced hereunder:-

(2.) On the basis of said notification, an award was passed on 14/12/2016. The bunch of petitions were also filed challenging the said notification i.e. WPC No.1649 of 2017 in between Smt. Anita Agrawal Vs. State of Chhattisgarh & ors. & other connected matters wherein the Division Bench of this Court on 30/10/2018 has struck down the notification of 4/12/2014 and passed the following order at para 11 and 12 which are reproduced hereunder:-

(3.) The petitioners case, however was filed prior to the cases decided, on 19/05/2017. The State subsequently filed the review petitions bearing Review Petition No.190/2019 & other connected matters on the following back drop of the fact which is reproduced at para 4 of the order dtd. 12/12/2019 passed in Review Petition No.190/2019 & other connected matters. The relevant para 4 of the order is reproduced hereunder:-