EXECUTIVE DIRECTOR (PROJECTS), NHIDCL Vs. T. LALRAMCHHUANI

JUDGEMENT

(1.) Heard Mr. C. Zoramchhana, the learned counsel appearing on behalf of the Appellants. Mr. A. R. Malhotra, the learned counsel appears on behalf of the Respondent Nos.1 to 6 and Ms. Linda L. Fambawl, the learned Additional Advocate General, Mizoram appears on behalf of the Respondent Nos.7, 8 & 9.

(2.) The instant intra-Court Appeal is directed against the judgment and order dtd. 5/3/2024 passed in WP(C) No.106/2021 whereby the learned Single Judge had allowed the writ petition thereby opining that the Petitioners therein who are the respondent Nos.1 to 6 herein would be entitled to receive compensation as per the Award dtd. 17/4/2021 prepared by the Competent Authority for Land Acquisition (CALA) as well as also gave the liberty to the Appellants herein to prefer an application under Sec. 3G (5) of the National Highways Act, 1956 (for short, 'the Act of 1956'), if aggrieved with the quantum of compensation and further directed that the amount which was determined as per the revised Award dtd. 18/8/2021 be deposited before the Competent Authority for Land Acquisition (CALA) within 1 (one) month from the date of the application made under Sec. 3G (5) of the Act of 1956.

(3.) For deciding the present intra-Court Appeal, we find it relevant to take note of certain brief facts which are narrated infra.