KOJUM TECHI Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard Mr. A. Kashyap, learned counsel for the petitioner. Also heard Mr. N. Ratan, learned counsel for the respondent No. 1 and Ms. G. Ete, learned Additional Senior Government Advocate for the state respondent Nos. 2 to 5 as well as Mr. G. Kamduk, learned counsel appearing for the respondent No. 6.

(2.) The petitioner is the owner of certain land from chainage No. 4000 M to 5500 M and chainage No. 5800 M to 5900. The said land of the petitioner was acquired by the respondent authorities for the purpose of construction of the Trans Arunachal Highway in the year 2013 and an amount of Rs. 12,60,000/- was paid being the payable compensation for the land that was acquired. Being aggrieved by the amount of the compensation, a writ petition was preferred by the petitioner which was registered as WP(C) No. 62 (AP) of 2014. The said writ petition was given a final consideration by the order dated 05.05.2015.

(3.) In the said writ petition an issue had arisen as to whether the compensation to be paid to the petitioner would be under Section 10 of the Balipara/Tirap/Sadiya/Frontier Truck Jhum land Regulation, 1947 (in short 1947 Act) Act or the same would be covered by two notifications of the Government of Arunachal Pradesh dated 18.12.2011 and 28.12.2012.