KABICHAN ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit-in-opposition filed by the respondent nos.2, 3 and 4 is taken on record.

(2.) As prayed for by the learned Advocate for the petitioner and not opposed by Mr. Ghosh, learned Advocates for the respondents, leave is granted to the learned Advocate-on- record for the petitioner to amend the cause title of the writ petition insofar as the designation of the respondent no.9 is concerned.

(3.) The land of the petitioner situated in Mouza - Chengpara- 53, Block - Alipurduar, Police Station and District - Alipurduar is claimed to have been acquired by the authorities of the National Highways. The grievance of the petitioner is that the petitioner being dissatisfied with the amount determined by the competent authority on account of compensation for acquisition of the land of the petitioner, approached various authorities praying for enhancement of compensation under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, "2013 Act") and the concerned authorities are sitting tight over the representation of the petitioner.