ELIBON MARBANIANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Mr. N.D.Chullai, learned AAG assisted by Mr. E.R.Chyne, learned GA appearing for the respondents No. 1-4 at the outset has apprised this Court that the Collector has since referred the dispute raised by the writ petitioner to the Court of District Sessions Judge/Special Judicial Officer under Ss. 64 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. He further submits that as the prayer in the writ petition has been answered, nothing remains for consideration.

(3.) Mr. P.Yobin, learned counsel appearing for the petitioner however has raised some objections and has submitted that the grievances of the writ petitioner are not only confined to the non-acceptance of the award of compensation, but it also extends to title. He prays that he may be allowed to file a rejoinder to the affidavit filed by the State respondents.