GANGGET R. SANGMA Vs. B. HAJONG, MCS

JUDGEMENT

(1.) This contempt petition has been filed by Smti. Gangget R.Sangma alleging non-compliance of the judgment passed by this Court dated 11-07- 2019 whereby the writ petition was disposed of by directing the Deputy Commissioner (Revenue), South West Garo Hills, Ampati, Meghalaya to consider and decide her representation with regard to non-payment of compensation for acquiring her land after affording opportunity of hearing to the petitioner by passing a speaking order.

(2.) Mr. N.D.Chullai, learned AAG submits that the Deputy Commissioner (Revenue), South West Garo Hills, Ampati, Meghalaya has passed a detailed and speaking order on 18th September, 2019. In the aforesaid order, it has been stated that the total cost of land acquisition and compensation to all the land owners/interested persons with regard to land acquired for Indo-Bangladesh Border Fencing was estimated at Rs.30,26,24,603/- (Rupees thirty crore twenty-six lakh twenty-four thousand six hundred and three). This money was to be paid to 1004 nos of land owners/interested persons, whereas the amount deposited so far by the acquiring department., i.e. NBCC (India) Ltd. is Rs. 3,78,07,491/- (Rupees three crore seventy-eight lakh seven thousand four hundred and ninety-one) only.

(3.) It is further stated that several requests were made to the NBCC (India) Ltd to deposit the balance amount but till date the required amount has not been deposited. In these circumstances, Deputy Commissioner sent a proposal to the Revenue and Disaster Management Department, Meghalaya, Shillong to release 10% of the funds available to all the land owners/interested persons after receipt of requests from several A'king Nokmas and others. On receipt of approval to make part payment with the funds available, the Deputy Commissioner (Rev) has already taken steps to pay 10% of the compensation to the land owners included in the petition herein.