NGURTHANMAWIA Vs. L TOCHHAWNG

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned Sr. counsel, assisted by learned A. R. Malhotra, learned counsel appearing for the petitioners.

(2.) Also heard Mr. M. K. Choudhury, learned Sr. Counsel assisted by Mr. T. N. Srinivasan for respondent No. 2 with Mr. A.K. Rokhum, learned counsel for the respondent Nos. 1 & 2.

(3.) Government of India decided to setup 60 Mega Watt Tuirial Hydro Electric Project at Aizawl District in the State of Mizoram through the North Eastern Electric Power Cooperation limited (NEEPCO, in short). For the said purpose on 29.05.1996 an agreement was entered in to between NEEPCO and Government of Mizoram. As per the terms of said agreement, amongst others, it was provided that out of total power generated by the said project, 12% power would be given free to the State of Mizoram and the total land required for the said project shall be acquired by the State Government and such acquired land shall be handed over to NEEPCO on payment of necessary fee to the State Government as assessed.