NUZAWNI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. A.R. Malhotra, learned counsel for the petitioners as well as Mr. A.H. Barbhuiyan, learned CGC. I have also heard Mr. A. Lallawmzuala, learned Addl. A.G., Mizoram.

(2.) BY means of this writ petition, the petitioners have prayed for a direction to the respondents to pay rental compensation amounting to Rs. 10,50,840/ - for the period from 27.5.2007 to 30.11.2010 as has been assessed by the proforma respondent No. 5 and conveyed to the Chief Engineer, Project Pushpak vide the Annexure -22 letter dated 20.12.2012. Earlier, the petitioners had approached this Court by filing a writ petition being WP(C) No. 75/2009 for payment of rental compensation for the aforesaid period and the writ petition was disposed of by order dated 12.2.2010 with the following direction:

(3.) THE aforesaid direction of this Court was in the backdrop of the decree that was obtained by the petitioners in Civil Suit No. 2/1999, disposed of on 10.11.2003 with the following order: