JAPPLIN R. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The issues being similar and identical in this batch of writ petitions are sought to be disposed of by this common order.

(2.) All the petitioners are stated to be Nokmas of respective A'khings through which the National Highway 51 passes. It is the case of the petitioners that construction of the National Highway in the entire land from Paikan to Tura was done in three phases and the petitioners are concerned with the sec. from Bajengdoba to Snargre, which they assert that expansion of the National Highway had been done in their land without compensation being assessed or paid for the cultivation and structures that were destroyed and displaced.

(3.) Though representations have been filed on earlier occasions on 14/11/2016 and 14/8/2019, the same were not in detail, nor did they indicate the exact portions of the land which they claim had been taken over for expansion of the road without due process of law.