JONE Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. AR Malhotra, learned counsel for the petitioners and Mrs. H. Lalmalsawmi, learned Government Advocate for the respondent Nos. 1, 2 and 3, Mrs. Zairem-sangpuii, learned CGC for the respondent No. 4 and Mr. Abir Phukan, learned counsel for the respondent No. 5.

(2.) Claiming to have common interests and the same cause of action, three hundred and thirty two (332) petitioners have joined hands to file the instant writ petition. The prayers made in the writ petition are as follows:-

(3.) The respondent Nos. 1, 2 and 3 are the State respondents while the respondent No 4 is the Union of India represented by the Joint Secretary to the Government of India, Ministry of Home Affairs, Border Management Division-I, New Delhi-I. The Respondent No 5 is the Engineering Project India Limited (EPIL) represented by the Chairman-cum-Managing Director, Core-3, Scope Complex, 7-Institutional Area, Lodhi road, New Delhi-3. As already abstracted hereinabove, the prayers of the petitioners is for a direction to the respondent Nos. 4 and 5 to pay the petitioners the compensation awarded to them by the respondent No. 3 vide Award No. 1 of 2009 alongwith interest and solatium in accordance with Sec. 23(1A) and 2 of the Land Acquisition Act, 1894 (LA Act). The petitioners have also further prayed for interest for delayed payment of the Award under Sec. 28/34 of the LA Act. The amount awarded to the petitioners as per the Award No. 1/2009 is Rs.4,12,15,007.00.