DINABANDHU TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. N. Sahewalla, the learned Senior Counsel assisted by Mr. M. Sahewalla, the learned counsel appearing on behalf of the petitioners. Also heard Ms. U. Das, the learned Additional Senior Government Advocate who appears on behalf of the District Administration as well as Mr. S. Dutta, the learned counsel who appears on behalf of the Revenue and Disaster Management Department.

(2.) The petitioners herein have approached this Court in the year 2014 alleging that in the year 1962, for the purpose of construction of the National Highway No.31 under the Barpeta Road Town in the district of Barpeta, Assam, land of the petitioners were acquired, but no compensation have been paid.

(3.) It is seen from the materials on record that there is no denial of the fact that the land of the petitioners were acquired in the year 1962 which were covered by Dag Nos.1589/1847/1850 of KP Pata No.789 of village-Barpeta under Mouza-Gobardhana in the district of Barpeta, Assam. The record further reveals that the petitioners did not take any steps in terms with Sec. 18 of the Land Acquisition Act, 1894. It has been contended that certain representations were submitted on 30/7/2009 which is after a period of 47 years claiming compensation.