SHIV NARAYAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Petitioners' contention is that respondent No.4 has acquired their lands of various khasra numbers situated at Wadrafnagar, District Balrampur (C.G.) without there being any acquisition proceedings and grant of compensation.

(3.) Learned counsel for the petitioners would submit that as per the report by the Revenue Inspector admittedly the land of the petitioners have been taken over and the power plant has been erected, however, the compensation has not been paid. He would refer to the order passed on 26.09.2018 passed in WPC No.2671 of 2018, wherein the following direction has been given:-