GUDHULI SOHPDANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The writ petitioner is before this Court seeking release of the land compensation amounting to Rs.9,06,047.00. The grievance as made out in the writ petition is that, there is no clear indication as to where the said compensation amount is lying or the authority who is to release the same to the petitioner.

(2.) Mr. K. Paul, learned Senior counsel assisted by Ms. B. Kharwanlang, learned counsel for the petitioner submits that the claim for the said compensation was filed before the Court of Special Judicial Officer, Nongpoh, and the same has remained un-answered, in view of the fact that the compensation amount is not with that Court.

(3.) Mr. S. Sen, learned Senior GA appearing on behalf of the State respondents submits that the entire amount which was awarded for compensation for the petitioner's land and others, has been released since 7/12/2006, by way of Cheque to the Special Judicial Officer, Shillong. The learned Sr. GA has drawn the attention of this Court to Annexure-3 of the affidavit, to substantiate this fact that the amount of Rs.1.2 Crores has since been deposited, and also to the letter dtd. 27/7/2012 issued by the Deputy Commissioner, Ri-Bhoi District, Nongpoh, which refers to the LA Case No. 14(B) 2006 and Reference LA Case No. 1(B) 2008 of the petitioner which substantiate the submissions of the learned Sr. GA, that the amount has been deposited on 7/12/2006. As such, he submits that there is no amount lying with the Special Judicial Officer, Nongpoh, and from the records it appears that the said amount is still lying with Special Judicial Officer, Shillong. He further submits that appropriate orders be issued for retrieval of the same and for necessary action to be taken in accordance with law.