TASHI PUJEN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Mazumdar, learned Senior Counsel assisted by Mr. S.K. Deori, learned counsel for the petitioners and Mr. M. Kato, learned Deputy Solicitor General of India for the respondent Nos. 1 - 5 and 9. None appears for the rest of the respondents.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioners namely, Shri Tashi Pujen and Shri Tagam Jenpen, have prayed for issuing the direction to the respondent authorities to disburse the land compensation/rent amount for the land in question, for the period from 1962 to till date.

(3.) The background facts leading to filing of the present petition is adumbrated herein below :-