DAPLIN UMSONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. Kar, learned counsel for the petitioner as well as Capt. Pradeep Kumar, learned counsel for the respondents No. 3 and 4 and Mr. S. Sen Gupta, learned Addl. Sr. GA for the respondents No. 1 and 2.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submitted that the State Government had acquired a plot of land at Byrnihat area of Ri-Bhoi District in the year 2010 for the purpose of construction of Jorabat to Lad Umroi portion of the National Highway and the petitioner was paid inadequate compensation. And the matter was pending as L.A. No. 12 of 2014 before the Special Judicial Officer at Nongpoh, Ri-Bhoi District under the Land Acquisition Act till date.