JALAMSO MALO Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri S. R. Rabha, the learned counsel for the petitioners. Also heard Mr. M. Kato, the learned DSGI, Shri N. Ratan, the learned Additional Advocate General of the State and Shri D. Kamduk, the learned Standing Counsel, Land Management Department.

(2.) Considering the subject matter, the pleadings which has been exchanged and as agreed by the parties, the instant writ petition is taken up for the disposal at the admission stage.

(3.) The petitioners, who are 63 in numbers have joined together with a claim for payment of the compensation in connection with a land acquisition proceeding initiated vide a Notification dtd. 13/11/2015 under Sec. 10 of the Jhum Land Regulation Act 1947 for consideration of 0-15 Km (from 143 Km-158 Km), Hunli- Metiliang-Hayuliang(HMH) defence road. It is the case of the petitioners that after the acquisition of land, while the compensation was assessed, the compensation pertaining to the trees, crops and Zirat was not assessed. It is submitted on behalf of the petitioners that while an amount of Rs.1,32,30,000.00(Rupees One Crore Thirty Two Lakhs Thirty Thousand)only was paid to the petitioners with regard to the land which was acquired, the amount pertaining to the Zirat has not been paid. The unpaid amount has been quantified as Rs.14,96,98,469.00(Rupees Fourteen Crore Ninety Six Lakhs Ninety Eight Thousand Four Hundred and Sixty Nine)only.