SAWARMAL AGARWALLA Vs. STATE OF ASSAM

JUDGEMENT

(1.) These three writ petitions are taken up together for disposal taking into account the common issues and the similarity of the facts.

(2.) The facts involved in the writ petitions briefly stated are that in order to construct the Trans Arunachal High Way 52(B) from Kanubari to Bogibil Bridge Project, a land acquisition proceedings being LA Case No. 13/2008 was registered and notification No.RLA3256/2010/11 dtd. 28/9/2011 was issued under Sec. 4 of the Land Acquisition Act, 1894, (for short "the Act of 1894"). The said notification was duly published in the manner set forth in Sec. 4(1) of the Act of 1984.

(3.) Pursuant to the said notification, there are various objections filed and proceedings under Sec. 5A of the Act of 1894 carried out. Pursuant thereto, on 6/1/2012, the declaration under Sec. 6 of the Act of 1894 was made holding inter alia that the land mentioned in the Schedule to the said Declaration was required to be acquired for public purpose.