MIHIN LALING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) These three writ petitiones, under article 226 of the constitution of India, have been preferred by the petitioners for issuance of a writ in the nature of Certiorari and/or Mandamus and/or any other appropriate writ, order or direction of like nature, directing respondent authorities for payment of solatium amount to the petitioners, at the rate of 100% of the compensation amount, under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) It is submitted at the Bar that since common questions of law are involved in all these petitions, the same may be heard and disposed of together at this admission stage itself, by passing a common judgment and order. And accordingly, it is decided to hear arguments of learned Advocates of all the parties and to dispose of the petitions, by this common judgment and order. The Factual Background:

(3.) The factual background, leading to filing of these three writ petitions are adumbrated herein below: