REV. DEACONSON LANGHU Vs. UNION OF INDIA

JUDGEMENT

(1.) None appears for the petitioner. Mr. S. Samarjeet, learned CGC appears for the Union respondents; and Mr. Athouba Khaidem, learned Government Advocate for State respondents.

(2.) The prayer in the writ petition is as follows :

(3.) The instant writ petition has been filed under Article 226 of the Constitution of India for a direction to the respondents to initiate land acquisition proceedings for the petitioner's land and the damages caused to standing properties now occupied by the Assam Rifles-42 Battalion, at Mahalon, Chandel District Headquarter, Manipur measuring about 4.94 acres under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 - OR - in the alternative, to issue a direction to the respondents to give rental compensation for the occupied areas and also compensation for the damages caused to agricultural, horticultural plants, forests, etc. under a properly drawn up agreement between the parties for the forcible, illegal and wrongful occupation and encroachment without following due process by the 37-Bn. and 42-Bn. Assam Rifles at present and by other Security Forces since 2003 onwards by violating the constitutional provisions of Article 300-A and the provisions of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013.