BANJANG MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This order shall dispose of WP(C) Nos. 402, 403, 404 and 405 of 2018 as learned counsel for the parties submitted that the issues involved therein are identical. The facts are being extracted from WP(C) No. 405 of 2018.

(2.) In these writ petitions, the petitioners have challenged the action of the Collector in determining fair compensation, as according to them, the compensation awarded is inadequate.

(3.) In WP(C) No. 405 of 2018, upon notice having been issued, a reply on behalf of the respondents has been filed. It has been stated that preliminary notification under Section 11 (1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 [In short 'the 2013 Act'] (Notification No. RDA.67/2015/25) was issued on 18.08.2016 by the Joint Secretary to the Govt. of Meghalaya, Revenue and Disaster Management Department, Meghalaya, Shillong for construction of National Highway, NH44E. The award was made on 06.01.2018.