CREAMSON WAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter has been posted for final disposal. Heard the learned counsels for the parties. Without again alluding to the background facts of the instant case, it is worthwhile to note that this matter had been heard at length on the issue of the liability of the respondents especially respondent No. 5, and the same had culminated and discussed in the order dated 27.11.2019 passed by this Court.

(2.) By the above mentioned order, directions were issued for the constitution of a Committee which was to cause inspection to the land of the petitioner to ascertain the damage and extent thereof, in the presence of all the parties concerned. For its relevance and convenience, the order dated 27.11.2019, is reproduced herein below:

(3.) Pursuant to the order dated 27.11.2019, a Special Committee consisting of the Deputy Commissioner, Ri Bhoi District, Nongpoh, District Agriculture Officer, Ri Bhoi District, Nongpoh, Executive Engineer, PWD (Roads), Nongpoh Division, Executive Engineer PWD (Roads) Umsning Division, Executive Engineer Water Resources, Ri Bhoi District, Nongpoh, and Superintendent of Fisheries, Ri Bhoi District, Nongpoh, along with the petitioner and representatives of respondent No. 5, conducted site inspections on 10.1.2020 and 20.01.2020. Thereafter, a report along with the recommendations and quantification of damages at Rs.1, 41, 050/- (Rupees One Lakh Forty-One Thousand and Fifty Only) was submitted before this Court and copies of the same was made available to the parties for their perusal. By order dated 05.02.2020, this Court had then permitted the respondent No. 5 to file their objection to the said enquiry report. The entire enquiry report as submitted by the Special Committee is reproduced herein below: