RINTHANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lalchhanliana Khiangte, counsel for the petitioner. Also heard Mr. Aldrin Lallawmzuala, Addl. Advocate General for the respondent Nos. 1, 2 & 3. None appears for the respondent No. 4.

(2.) The present writ petition has been filed against the Order dated 6.9.2016 issued by the respondent No. 3 (District Collector), rejecting the petitioners' application under Section 28A of the L.A Act, 1894, on the ground that the District Collector does not have the jurisdiction to re-determine the land value.

(3.) The petitioners' case in brief is that the petitioner's lands, which is located within the Hortoki Village Council area was acquired for construction of a new Railway Line from Bairabi to Sairang. Draft Award No. 1/2012 (Part-C, Hortoki) dated 13.9.2012 was issued by the District Collector, Kolasib, wherein compensation to be paid to the petitioner for the value of damaged crops was made at Serial No. 258 of the Award. No compensation was paid for the value of the land.