CHAMALI SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners have filed this petition seeking the following reliefs:-

(2.) The facts of the present case are that land bearing survey No. 882/1, ad-measuring 0.320 hectares situated at Village Korba (58), Patwari Circle No. 00016, Tehsil and District ' Korba was recorded in the name of late Vijay Kumar Singh who expired on 21/10/2022 and thereafter names of his legal heirs were substituted. The above-stated land was taken over by the Special Area Development Authority, Korba (SADA) for the construction of a road in the month of March 1996 without acquiring the land and making payment of compensation.

(3.) Learned counsel appearing for the petitioners would submit that no compensation was paid and no procedure for land acquisition was initiated by the authorities and the same is a violation of the constitutional rights of the petitioner enshrined under Article 300A of the Constitution of India. He would further submit that in the year 2020, a resolution was passed by the Municipal Corporation, Korba where it was observed that on representation of land oustee, a letter has been sent to the Land Acquisition Officer to initiate proceedings according to law. He would also submit that in that resolution name of the petitioner is also mentioned. He contended that a similarly situated person had filed a writ petition which was allowed and compensation was awarded by the authorities. Thus, he would pray for similar relief.