ARUN KUMAR DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed seeking appropriate direction to the respondents to allot separate house under 'Atal Awas Yojana' in the village Kurra against the house which was earlier alloted by the respondent No. 2 to petitioner and which has subsequently been demolished on account of acquisition made by the Government for widening of the National Highway.

(2.) Contention of the petitioner is that the petitioner have till date neither been given alternate house by the respondent No.2 Board nor has he been released compensation on account of loss of residential house.

(3.) Counsel appearing for respondent No.2 Board submits that so far as the compensation part is concerned, the same has to be received from the State Government and respondent No.2 Board shall ensure that the entire compensation payable shall be deposited before the concerned authority under the State Government at the earliest preferably within a period of 45 days from the date of receipt of copy of this order. The petitioner would be at liberty to claim the said compensation from the concerned authority in the State Government.