BIRIT NONGRUM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.Dey, learned counsel for the petitioner, Mr. KP Bhattacharjee, learned State counsel for the State respondents as well as Mr. N.Mozika, learned counsel for the respondent No. 5 & 6.

(2.) The petitioner's case in a nutshell is that:

(3.) Learned counsel for the petitioner submits that petitioner's land had been acquired by the State Government but till date petitioner has not received the compensation and when the petitioner approached the Deputy Commissioner, Ri-Bhoi District, Nongpoh, the said Deputy Commissioner refused to accept the letter.