SHINE A SATHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in all these writ petitions are tenants. The building in their occupation has been acquired for the National Highway. They approached this Court claiming benefits under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act 30 of 2013). Their case is that they are also entitled for compensation.

(2.) As far as the tenants are concerned, this Court in Sasidharan v. Union of India [2020 (4) KLT 329] upheld the claim for compensation by the tenant. It is appropriate to refer paragraphs 8 and 9 of the above judgment which reads thus:-

(3.) The learned Senior Counsel appearing for the National Highway submits that on account of the pendency of the writ petitions as well as the interim orders passed in these matters, possession of the land could not be taken over by the National Highway.