THANGLIANTLUANGA, S/O KAILIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. Michael Zothankhuma, learned senior counsel assisted by Mr. Rosangzuala Ralte, learned counsel appearing for the petitioner. Also heard Mr. A.K. Rokhum, learned Addl. Advocate General, Mizoram on behalf of the State respondents.

(2.) BY this writ petition, the petitioner is praying for a direction to the respondents to identify the petitioner's land covered by LSC No.AZL 1577 of 1984 or to acquire the land of the petitioner and pay compensation as per the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. During the pendency of this writ petition, the petitioner B.K.Thanga expired on 2.9.2014. By filing C.M.Application No.150 of 2014, the present petitioner Mr. Thangliantluanga who is the son of late B.K.Thanga had impleaded himself as the legal representative of his father.

(3.) IT is the case of the petitioner that he has been issued an LSC No.AZL 1577 of 1984 covering 0.26 Bigha of land by the competent authority. Further, a trace Map was also traced by the Tracer, Land Revenue and Settlement in the year 1984 showing an area of 0.26 bighas. The petitioner had earlier approached this court by way of W.P.(C) 64 of 2011 alongwith 2 (two) others praying for acquisition of their land by the Government as per the Land Acquisition Act, 1894.