UNION OF INDIA Vs. H. CHINGTICK KONYAK

JUDGEMENT

(1.) Heard Mr. Yangerwati, learned CGC for the appellants and Mr. B.N.Sarmah, learned counsel for the sole respondent.

(2.) The facts leading to the filing of this appeal according to the appellant is that, in the year 1960 the then 13 Assam Rifles were stationed at Mon, and since, there was no adequate land and infrastructure to accommodate the 13 Assam Rifles, the Assam Rifles had approached the State Government to allocate adequate land for setting up their headquarters atMon District. On the basis of this request the State Government had approached the Kongan Village for allotment of land to the Assam Rifles.

(3.) The Kongan Village agreed to give 50 acres of land to the Assam Rifles and accordingly, an agreement dtd. 19/11/1960 was duly entered into between the Kongan Village, the State government and the Assam Rifles for acquisition of 50 acres of land. An agreement was executed between the Kongan Village and the Assam Rifles on 27/10/1978 in the presence of the District Administration and the said plot of land under the occupation of the Assam Rifles measuring 50 acres was acquired by way of outright purchase at the rate of Rs.2000.00 per acre and in addition, a compensation of Rs.1,00,000.00 (one lakh) was also paid to the land owners, Kongan Village by the Assam Rifles. The agreement dtd. 19/11/1960 and 27/11/1978 are Annexures 4 and 5 in the appeal Memo.