MIN GAYANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The issue raised in this writ petition is the manner and method in which the land of the petitioner has been acquired by the respondents invoking the provisions of the Land Acquisition Act, 1894. It is the case of the petitioner that her land has been acquired without following the due procedure as envisaged] under the Act. Be it stated here that the land of the petitioner alongwith some other land has been acquired by the respondents for the: purpose of construction of the Border Township.

(2.) As per the facts narrated in the writ petition, the petitioner is the owner of and possessor of a plot of land known as "Khlaw Bamon" at Dawki in the Jaintia Hills Districts Although the petitioner has indicated the boundary of the land in paragraph-3 of the writ petition, the boundary of the land in the northern site has been described incompletely.

(3.) The Govt of Meghalaya by its notification dated 23.5.01 decided to acquire the land measuring 27,353 sq. meter situated at Dawki (Tamabil) in the Elaka Nongtalang, Amlarem. Sub-Division, Jaintia Hills District, Meghalaya for construction of Border Township. According to the petitioner although notices were issued to the land owners regarding acquisition proceeding and for payment of compensation etc., the petitioner was not served with any notice and she had no knowledge about such proceeding. In paragraph-6 of the writ petition, the petitioner has stated that when she came to know about the acquisition proceeding she tried to contact the Govt. and other local authorities. However, nothing has been specified as to when she had come to know about the acquisition proceeding.