KRISHNA BOROOAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. Dubey, learned counsel for the petitioner and Mr. S. Sen, learned Sr. GA assisted by Ms. R. Colney for the State respondents.

(2.) The prayer as made out in the instant application is for consideration of the applications/representations submitted by the petitioner for enhancement of the award in respect of the acquisition of land of the petitioner acquired by the respondents under the 'Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. By the order dtd. 8/10/2021, this Court at Para-6 had made a query to Mr. S. Sen, learned Sr. GA as to whether the Authority contemplated under the Act has been established.

(3.) Today, Mr. S. Sen, learned Sr. GA has produced before this Court two Notifications dtd. 25/6/2014 and 21/2/2017, by which a common Notification dtd. 25/6/2014 as far as East Khasi Hills is concerned, District and Sessions Judge, Shillong has been nominated to exercise the power conferred under Sec. -51(1) of the Act. The said Notifications are taken on board, and made part of the record.