AZIZUL HAQUE (MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) An order dtd. 23/6/2014 passed by the Collector, Cachar rejecting the claim of the petitioner for the balance amount of acquisition compensation is the subject matter of challenge in this writ petition.

(2.) There is a chequered history of this case which also involves previous litigations and a brief narration of the facts would be necessary.

(3.) As per the projection made by the petitioner, in the year 2003, a land acquisition proceeding was initiated in the Cachar district for construction of the Indo-Bangladesh Border. Amongst the four numbers of such L.A. Cases, the concerned L.A. Case in this petition is L.A.15/2003-04 which was re-numbered as 16/2006-07. It is the contention of the petitioner that as per estimate prepared, an amount of Rs.3.64 crores (approx.) was held to be the compensation amount and out of the same, Rs.2.68 crores (approx.) was released with a deduction of 15% to 20%. As the balance amount was not released to the petitioner, he had approached this Court by filing WP(C)/1768/2010.