RAM CHARITABLE TRUST Vs. SPECIAL TAHASILDAR NHDP

JUDGEMENT

(1.) THE petitioner, a charitable trust, has filed this writ petition seeking a direction to the respondent to deposit the compensation amount due in respect of land belonging to it by depositing the award amount in court. It is contended that though the land belonging to the petitioner trust was acquired for widening the National Highway in the year 2007, till date, the compensation amount has not been deposited in court or paid over to the petitioner.

(2.) A counter affidavit dated 22.10.2010 has been filed on behalf of the respondent. Paragraphs 5, 6 and 7 thereof reads as follows:-