AMAR KUMAR AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Both the above writ appeals are being disposed of by a common judgment since the factual matrix of both the cases is identical. However, separate reliefs had been claimed in Writ Petition (C) No. 469 of 2016 and Writ Petition (C) No. 241 of 2016 which gave rise to the present appeals.

(2.) Writ Appeal No. 234 of 2016 is directed against the judgment dtd. 19/2/2016 passed by the learned Single Judge whereby he has dismissed Writ Petition (C) No. 469 of 2016 and Writ Appeal No. 237 of 2016 is directed against the judgment dtd. 9/2/2016 whereby the learned Single Judge has dismissed Writ Petition (C) No. 241 of 2016 filed by the Appellant/Petitioner.

(3.) Briefly stated facts of the case are that Late Arun Kumar Agrawal, father of the Appellant/Petitioner executed a sale deed in favour of Respondent No. 5-M/s. T.R.N.Energy Pvt. Ltd. whereby he sold his land admeasuring 4.534 hectares and trees thereupon for a sum of Rs.11,25,700.00. This sale deed was executed on 30/3/2010. On 19/3/2010, the State of Chhattisgarh issued a notification under para 4.1.5 of Ideal Rehabilitation Policy - 07 (as amended) in case of Land acquisition for Commercial and Industrial projects. The notification reads as follows: