SAHDEO PRASAD PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner in the present writ petition was to the action on the part of the respondents in acquiring the land belonging to the petitioner for the construction of 4R minor canal. The respondents in their reply had taken a stand that the award under Section 11 under the Land Acquisition Act had already been passed on 31.07.2003. therefore the since the acquisition proceedings itself is complete the only remedy left for the petitioner was to assail the award and the writ petition was thus not sustainable.

(2.) The present writ petition was filed even before the final award was passed this court on 28.02.2003. had given an interim protection to the extent that the respondents were restrained from carrying out any construction activity over the private land of the petitioner. The said interim protection still stands good in the favour of the petitioner.

(3.) Pending the writ petition when the matter was taken for further consideration in the year 2018. The respondents have filed an additional return on 26.06.2018. wherein in paragraphs 7 and 8. Respondents have submitted as under.:-