STATE OF MANIPUR Vs. S. TIKEN SINGH

JUDGEMENT

(1.) Heard Mr. Shyam Sharma, learned Government

(2.) The review petition has been filed to review the judgment and order dated 004.2015 passed in MFA No. 1 of 2014 and MFA No. 2 of 2014 which were heard and disposed of by the then Chief Justice upholding the order of the District Judge in his proceedings in O.S. (L.A.) Case No. 1 of 2009 dated 25.04.2011.

(3.) The issue arises under provisions of Land Acquisition Act. In Sept. 2007, land of the respondents was sought to be acquired. In Feb. 2008, enquiry was conducted which relates to acquisition of 54.1054 hectares of land in Village No. 91(A) Lamphelpat and Village No. 91 Meitei Langol for establishment of National Institute of Technology (NIT) Manipur. Under Sec. 6 of the Act, declaration was issued in Feb. 2008. Special notice under clause 34 of Sec. 9 of the Act was issued in Feb. 2008. In May 2008, it appears that the State Government approved the market value of the land at Rs. 30.47 per square ft. for ingkhol class and Rs. 7.55 per square ft. for agricultural land and a solatium of 30% and additional charge of 12%. In June 2008, the award was passed.