ETHELWOLD ESTATE PVT. LTD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Y S Mannan, learned counsel for the petitioner. Also heard Mr. R Borpujari, learned Standing counsel appearing on behalf of respondent No.1, Mr. B Deuri, learned counsel appearing on behalf of respondent Nos.2 and 3 and Mr. KN Choudhury, learned senior counsel appearing on behalf of respondent No.5

(2.) None appears on behalf of respondent No.4, Union of India.

(3.) The instant writ petition has been filed being aggrieved by the action of the respondent authorities in not disbursing the payment of the land acquisition compensation to the petitioner in respect to the acquisition of land belonging to the petitioner company acquired under the National Highway Authority Act, 1956 for building/ widening/fourlaning etc maintenance, management and operation of National Highway No.37 on the stretch of land from 583.350 km to 595.822 (Dibrugarh By-pass sec. ) in the district of Dibrugarh.