FAIZUL HAQUE BARBHUIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. J. Quadir, learned counsel appearing on behalf of the petitioner. I have also heard Mr. K. K. Parashar, learned counsel appearing on behalf of the respondent no. 1, Mrs. S. Sarma, learned counsel appearing on behalf of the respondent nos. 2, 3, 4, 5 & 7 and Ms. M. Barman, learned counsel appearing on behalf of the respondent no. 6.

(2.) This is an application under Article 226 of the Constitution whereby the petitioner being aggrieved for non-payment of the admitted assessed compensation of Rs.5,88,773.00 have approached this Court.

(3.) The brief facts of the instant case is that the petitioner owns various new plot of land including a plot of land which had a residential Assam type RCC building bearing holding No. 241, situated at village Rajeshwarpur, P.O. Lala in the District of Hailakandi. As the petitioner's house stands on the left side of National Highway 154, in the year 2007 the high way was surveyed for extending its width to 25 meters from the existing 20 meters and resultantly, a shop house appertaining to petitioner's residential building and some trees etc had fallen within the surveyed area of extended 5 meters.