(1.) The instant writ petition has been filed by the petitioners seeking a direction for setting aside and quashing the notice bearing No.KRA.29/2021/01 dtd. 16/9/2021 issued by the respondent No.3 as well as also for a direction to the respondent authorities, more particularly, to the respondent Nos.2 and 3 to release the compensation amount of Rs.78,93,750.00 being the compensation for acquisition of a plot of land owned by the petitioners measuring 2 bighas 10 1/2 lechas comprised in Dag No.184 (Pt) of Patta No.803 situated at village-Majirgaon, Mouza-Ramcharani under Azara Revenue Circle in the district of Kamrup (Metro), Assam.
(2.) From a perusal of the writ petition, it reveals that various plots of land were acquisitioned under the provisions of the Assam land (Requisition and Acquisition) Act, 1964 (for short, 'the Act of 1964') including a plot of land measuring 5 bighas out of a plot of land measuring 8 bighas 3 kathas 3 lechas covered by Dag No.148 of Patta No.803 of village-Majirgaon under Azara Revenue Circle in the district of Kamrup (Metro), Assam for the purpose of construction of a new terminal building for development of LGBI Airport.
(3.) Mr. B. J. Talukdar, the learned Additional Senior Government Advocate representing the Revenue Department of the Government of Assam had produced the Award Statement in respect to LA Case No.4/2018. The land in question has been also reflected in the said Award Statement at Sl. No.12 wherein it reveals that the total compensation so payable in respect to the land in question was Rs.1,87,50,000.00. The award statement also reflects the names of the pattadars and their fathers as well as the names of the claimants as per the Circle Officer's report. Mr. B. J. Talukdar, the learned Additional Senior Government Advocate further submitted that the land has been acquired under the provisions of the Act of 1964, but the compensation has been paid in terms with the provisions of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, 'the Act of 2013').