ROHLUPUIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Rosangzuala Ralte, learned counsel appearing for the petitioners. Also heard Mr. Aldrin Lallawmzuala, learned Addl. Advocate General, Mizoram appearing for all the respondents.

(2.) The petitioners are owners of the lands on the basis of Village Council pass issued by the Village Council of Builum, Kolasib.

(3.) The Govt. of Mizoram by a policy decision decided to construct the Serlui 'B' Hydro Electric Power Project in Mizoram and for the said purpose, the District Collector, Aizawl District/respondent No. 3 was entrusted the task of verifying the lands that was needed to be acquired for the said construction. It was found that the lands of the petitioners were going to be submerged under water for the said project. Accordingly, the respondent No. 3 had drawn up Supplementary Award No. 3 of 2004 under Land Acquisition Act, 1894. In the said Award, the names of the petitioner Nos. 1 & 2 appears at Serial Nos. 43 & 62 respectively. The grievances of the petitioners before this Court is that despite the Award No. 3 of 2004 being drawn up in their favour, no compensation, solatium and interest has been paid to them as required under the law. The learned counsel for the petitioners, therefore, prays that a direction be issued to the respondents to pay compensation, solatium and interest to the petitioners in terms of the Supplementary Award No. 3 of 2004.