MATHEIM LINGGI Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Heard Mr. R. Saikia, learned counsel for the petitioner and Mr. P.K. Tiwari, learned Senior Counsel, assisted by Mr. K. Saxena, learned counsel for the respondent Nos. 3 and 4 and Mr. I. Riam, learned Addl. Sr. Govt. Advocate for the respondent No.1 and Mr. D. Kamduk, learned counsel for the respondent No. 2.

(2.) In this writ petition, under Article 226 of the Constitution of India, eight petitioners have prayed for issuing direction to the respondent authorities, more particularly, the respondent No.1, the Land Acquisition Collector/Deputy Commissioner, Roing, Lower Dibang Valley District, to grant solatium @ 100% of the compensation amount and 12% interest per annum with effect from 10/8/2017 to 10/10/2018, under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, in terms of award dtd. 28/3/2013.

(3.) The background facts, necessary for proper appreciation of the dispute in the case in hand, are adumbrated here in below:-