MALSAWMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Since the issues involved in all the above ten (10) writ petitions are arising out of land acquisition Awards mentioned below in respect of Tuirial Hydro Electric Project, Mizoram under the Land Acquisition Act, 1894 they are taken up together and disposed of by this common Judgment and Order.

(2.) Heard Mr. A.R. Malhotra, the learned counsel appearing for the petitioners in WP(C) Nos. 45 of 2017; 51 of 2017 and 16 of 2014; Mr. Lalfakawma, the learned counsel appearing for the petitioners in WP(C) Nos. 130 of 2013; 131 of 2013; 132 of 2013 and 135 of 2013. Also heard Mr. Lalchhanliana Khiangte, the learned counsel for the petitioners in WP(C) Nos. 116 of 2015; 117 of 2015 and 118 of 2015. Further, heard Mr. C. Zoramchhana, the learned Addl. Advocate General for the respondent Nos. 1, 2 and 3; Ms. Zairemsangpuii, the learned CGC appearing for the respondent No. 4 as well as Mr. V.K. Jindal, the learned Senior Advocate assisted by Mr. Roshan Subedi, the learned counsel appearing for the respondent No. 5/NEEPCO.

(3.) The aforesaid ten writ petitions are preferred being not executed the following Awards are not executed relating to acquisition of lands of the petitioners for construction of the Tuirial Hydro Electric Project, Mizoram.