ZOSIAMI Vs. DISTRICT COLLECTOR CUM DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel for the petitioners. Also heard Mrs. Linda L. Fambawl, learned Government Advocate for the respondent Nos. 1 to 3. Mr. Ali Hussain, learned counsel appears for the respondent No. 2 and Ms. Zairemsangpuii, CGC appears for the respondent No. 4.

(2.) The prayer of the writ petitioners in the writ petition is for payment of interest and solatium as per Section 23 (1-A) and (2) of the Land Acquisition Act, 1894, hereinafter referred to as the LA Act, 1894. The other prayer of the petitioners is for payment of interest as per Section 28 of the LA Act, 1894.

(3.) The case in brief is that the petitioners are the owners of land located at Sairang and Sihhmui. The land of the petitioners were acquired vide Award No. 5/2012 for the purpose of construction of a new railway line. The land of the petitioners were acquired @ Rs. 60 per square feet and @ Rs. 40 per square feet vide Award No. 5/2012.