SURMAMON NONGBRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ petition has been preferred by the petitioners with the prayer for payment of suitable compensation as per the Right to Fair Compensation and Transparency Land Acquisition, Rehabilitation and Resettlement Act, 2013 to the writ petitioners for the land allegedly taken over by the Public Health Engineering. On perusal of the affidavit filed by the respondent 13 (Collector) states that the land was never acquired and there was no proceedings initiated under the said Act.

(2.) Mr. H.L. Shangreiso, learned counsel for the petitioners has drawn the attention of this Court to the order passed in WA No. 54 of 2017 wherein this Court in Division Bench had directed as follows:-

(3.) It is strange to note that the letter of the Chief Secretary has been issued from the office of the Public Health Engineering Department. In these circumstances, it is required that Mr. A.H. Hazarika, learned GA to clarify the same i.e (Annexure-3 of the writ petition) and the said clarification should be placed before the Court within 2(two) weeks.