SURESH KUMAR KAUSHIK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner is permitted to implead NHAI as party respondent during the course of the day.

(2.) Learned counsel for the petitioner would submit that the petitioner's land has been acquired for Bilaspur-Ratanpur Bypass Road. However, while assessing compensation, multiplier of 1 has been used, whereas the Division Bench of this Court in WPC No.1649 of 2017 (Smt. Anita Agrawal Vs. State of Chhattisgarh and others) and other connected petitions has set-aside the Notification dated 04.12.2014, applying multiplier factor of 1 with direction to the State Government to issue fresh Notification indicating the multiplier factors in terms of the guidelines laid down in the statute and the judgment of the Division Bench.

(3.) In Smt. Anita Agrawal (supra), the following has been held by the Division Bench in paras 10, 11 and 12 :