GANGGET R. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India seeking a writ of mandamus for direction to the respondents for non-payment of settlement of land compensation as they have acquired the land of the petitioner for Indo- Bangladesh Border vide communication No. RDS.60/2015/465 dated 04.09.2019 addressed by the Joint Secretary to the Govt. of Meghalaya to the Deputy Commissioner, South West Garo Hills District, Ampati assessing the compensation in respect of seven Akhings viz., Boldamgre, Nogorpara, Baksapara, Jengrinpara, Torangpara, Gujangpara and Bokdagre.

(2.) According to the learned counsel for the petitioner, the petitioner has claimed the payment for compensation in respect of Torangpara Akhing. Learned counsel stated that a detailed and comprehensive representation shall be filed before respondent No. 4 within a month and a prayer was made that a direction may be issued to respondent No. 4 to release the payment for compensation within time bound manner.

(3.) Learned Senior Govt. Advocate Ms. S.G. Momin appears on behalf of the State respondents.