LAXMICHAND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) In the aforesaid writ petition, the respondents came out with a stand that the process would be re-initiated by issuance of a fresh notification and upon determination of proper compensation, compensation shall be paid to the petitioners. In view of such specific stand taken by the Land Acquisition Officer and the Housing Board, this Court passed following order, relevant extracts of which are reproduced herein below

(3.) Thereafter, no further proceedings were drawn, except passing the impugned award on 28/10/2009. A perusal of the same shows that on the basis of earlier proceedings which were initiated in the year 1976, award for payment of compensation of Rs.7,74,057/- was passed.