R LALHMINGSANGA Vs. STATE OF MIZORAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. C.Lalramzauva, learned senior counsel assisted by Mr. Benjamin Lalthlamuana, learned counsel appearing for the petitioners. Also heard Ms. Melody L.Pachuau, learned Government Advocate appearing for the State respondent Nos. 1 & 2 and Mr. L.H.Lianhrima, learned senior counsel assisted by Ms. H.Lalmalsawmi, learned counsel appearing for the proforma respondent Nos. 3, 4 & 5.

(2.) On 28.4.2015 this Court had directed that this present revision petition be listed with W.P.(C) No. 22 of 2014 for orders. However, today when the matter is called up it is the consensus submission of all the parties concerned that the W.P(C) No. 22 of 2014 has no relation with the present petition and therefore, as agreed to by the parties this matter is taken up for final disposal.

(3.) The petitioners are land owners whose land had been taken over by the respondents for construction of Tuirial Hydro Electric Project-Phase III for and on behalf of the NEEPCO Ltd. The respondent No.1 had issued a Notification under Section 4 (1) of the Land Acquisition Act, 1894 and after observing all the required formalities for acquisition of the lands of the petitioners, the respondent No.2 had made the Award No. 6 of 2003.