SUBAIDA.U. Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer in all these writ petitions is to quash the notification dtd. 7/2/2024 which has been produced as Ext.P5 in W.P.(C) No.4432 of 2025 to the extent it notifies the multiplication factor for the purpose of fixing of the land value with respect to the Union Territory of Lakshadweep as 'one'. The grounds on which the order is challenged are: 1) the Land Acquisition Collector does not have Authority to issue such a notification; 2) the notification is not in accordance with the schedule to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, 'the Act').

(2.) The respondents have filed a counter affidavit explaining the source of power to the Land Acquisition Collector to issue the notification and also detailing the manner in which a notification has been issued in accordance with the schedule to the Act.

(3.) Heard the counsel on both sides.