ASHA BHAWAR Vs. DAYASHARAN SONKAR

JUDGEMENT

(1.) The matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(2.) The Review Petitioner (in short "the petitioner") seeks review order dated 28.08.2018 passed in WPC No.1942/2015 on the ground that the writ petitioner and the respondent- Authorities have not informed the Court that the reference and dispute with regard to the entitlement and apportionment of compensation is referred and pending adjudication before the Authority under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(3.) After going through the record of the writ petition it is manifest that after the hearing of the parties including the review petitioner (intervenor therein) this Court disposed of the writ petition with a direction to the Sub Divisional Officer (Revenue), Raipur to verify the land records and pass an appropriate order so that the compensation is paid to the rightful owner of the property.