KM.BHAVNA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Vinayak Mithal, learned counsel for the petitioners; Shri Pranjal Mehrotra, learned counsel for respondent Nos. 1 and 2 and Shri Fuzail Ahmad Ansari, learned Standing Counsel for State respondent No. 3.

(2.) The instant writ petition has been filed for a direction commanding the respondents to forthwith declare the award under Sec. 31 of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCT-LARR Act, 2013) in accordance with the Second Schedule and provide the entitlements to the petitioners within some stipulated time. FACTUAL MATRIX OF THE CASE

(3.) The facts leading to this petition are that the petitioners' father namely Sunil Kumar was owner of 1/4th share in land bearing Khasra No. 690/3 situated at Village Jadauda, Tehsil Sadar, District Muzaffar Nagar. He died in the year 2003, leaving behind his widow Smt. Savita and the petitioners as his legal heirs. The petitioners were minor at the time of death of their father. Later on, the mother of the petitioners remarried to Anil Kumar, leaving behind the minor children in the custody of their grandparents.