ACHYUT KUMAR GOHAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Buragohain, learned counsel for the petitioner. Also heard Mr. C. Baruah, learned Standing Counsel for the NHIDCL representing the respondent No. 3.

(2.) Assailing an order dtd. 8/7/2023 issued by the General Manager (P), NHIDCL, PMU-Dibrugarh (respondent No. 3) rejecting the claim made by the petitioner for payment of compensation for acquiring the land, the present writ petition is filed.

(3.) The brief facts of the case is that by a Notification dtd. 15/9/2014, the land of the petitioner measuring an area of 1 Bigha 3 Katha 18 Lessa covered by Dag No. 103 at village 108, Khowang FS Grant, under Mouza-Moran in the district of Dibrugarh was acquired for construction of four laning National Highways-37 in the stretch of Demow to Dibrugarh. Accordingly, compensation with regard to zirat has already been paid to the petitioner.