GREBINGSTONE SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsel for the parties. The brief facts of the case are, that the land of the writ petitioner was acquired by the Government in the year 2009 for the purpose of construction of railway line from Dudhnoi to Mendipathar. The writ petitioner had received compensation which however, he deemed was inadequate, and being aggrieved thereby, as also to the manner of assessment and non receipt of details as to how the Award was arrived at, had approached this Court by way of a writ application which was numbered as WP(C) No. 304 of 2013.

(2.) The said WP(C) No. 304 of 2013 was disposed of by order dated 25.10.2013, with the observation that the writ petitioner shall be at liberty to move an application before the Deputy Commissioner, East Garo Hills District, Williamnagar who would examine the same in accordance with law and may make a reference to the authority concerned under the Land Acquisition Act, 1894.

(3.) The learned counsel for the petitioner submits that thereafter the writ petitioner had preferred a representation dated 15.03.2016 addressed to the Deputy Commissioner, East Garo Hills District, Williamnagar with a prayer for reference under Section 18 of the LA Act 1894 to the Special Judicial Officer for adjudication. The present grievance of the writ petitioner is that the same till date has not been addressed and pending and the present situation is that the representation dated 15.03.2016 remains to be adjudicated.