LAWS(MEGH)-2019-8-44

KREDITH M. MARAK Vs. STATE OF MEGHALAYA

Decided On August 14, 2019
Kredith M. Marak Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) The grievance of the petitioner raised in this writ petition filed under Article 226 of the Constitution of India is that the respondents were widening the two lane with geometric improvement from 85:00 Kms to 95:00 Kms, 101:00 Kms to 145:00 Kms of NH-51 Tura Dalu Road under West Garo Hills without taking proceeding under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 [In short "the Act of 2013"].

(2.) On the last date of hearing, learned counsel for respondents No. 1 to 3 had sought time to seek instructions and to apprise the Court in respect of the proceedings initiated under Section11(1) of the Act of 2013. Learned counsel has produced a Preliminary Notification under Section 11(1) of the Act of 2013 issued on 27.06.2019 which was published in "The Shillong Times" as also in "Salantini Janera" on 11.07.2019 and the same is taken on record.

(3.) Learned counsel for respondents No. 1 to 3 further submitted that in the said Preliminary Notification, objections to the acquisition of land, if any, from the date of its publication, have been invited as provided under Section 15 of the Act of 2013 before the District Collector, West Garo Hills District.