V. FRANCIS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The issue involved in these Writ Petitions is common and therefore, these Writ Petitions are taken up together for hearing and disposed of by this common order.

(2.) In these Writ Petitions, the petitioners have sought for issue of a Writ of Mandamus directing the first respondent/District Collector to pass orders on the representations made by them seeking for re-fixation of compensation awarded as per the provisions under Ss. 26 to 30 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 [for the sake of brevity, hereinafter referred to as "RFCTLARR Act"] and to pay the revised compensation together with interest, within a time fixed by this Court.

(3.) The case of the petitioners is that they are owners of their respective properties which were acquired by the National Highways Authorities of India. The compensation was determined by the Competent Authority by Awards passed on 27/10/2014, 20/9/2015 and 7/10/2015 in Award No.7/2014, Award No.6/2015 and Award No.7/2015 respectively. These were common Awards. The land owners were directed to produce relevant documents in order to enable the second respondent to pass individual Awards. Accordingly, the petitioners also produced relevant documents before the Competent Authority and the Competent Authority has passed the Modification Awards. Particulars are given hereunder:-