LINGTON D. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. P.T. Sangma, learned counsel for the petitioners submits that the petitioners are the residents of a forest known as Rongap A. chu Forest Reserve and are in possession of the said forest, as the same had been returned to them from the Forest authorities, the date to which he does not remember or has any information of, a portion of which is sought to be acquired by the State respondents.

(2.) The prayer in the writ petition it is seen is for payment of compensation to the petitioners and for other orders.

(3.) On examination of the writ petition it is noted that there is a certain Public Notice dtd. 29/4/25, which has been annexed as Annxuere-4, wherein the District Magistrate has directed for removal or relocation of concerned land owners/assets owners, from the stretch Naringgre to Rongapgre (NH-127B Darugiri-Songsak-Williamnagar Junction Sec. ), as the land is vested in the Central Government under sub-sec. (1) of Sec. 3D of the National Highway Act, 1956.