AMIT DUBEY Vs. COLLECTOR

JUDGEMENT

(1.) Shri N.S. Ruprah and Shri R.C. Shrivastava, Advocates for respondent No. 3 National Thermal Power Corporation along with Ms. Rachana Singh Bhal, AGM (HR), NTPC, Gadarwara.

(2.) Today, learned counsel appearing on behalf of respondent No. 3 National Thermal Power Corporation (hereinafter referred to as the "NTPC") have pressed upon I.A. No. 13832/2017 by which the stay granted by this Court on 21.11.2016 is requested to be vacated.

(3.) Learned counsel for the petitioners contends that it is a case wherein the acquisition of the land to the extent of 1479 acres was done to grant to the NTPC and to install Railway line to make the Plant of the NTPC operational, further 143 acres of land has been acquisitioned. For the said acquisition, procedure as contemplated from Section 4 to Section 15 of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "the Act of 2013") has not been followed, therefore the notifications issued are not in consonance to the provision.