SMTI TUK YANIA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. S. Koyang, learned counsel appearing for the petitioner. Also heard Mr. K. Ete, learned Sr. Addl. Advocate General assisted by Ms. T. Wangmo, learned Junior Govt. Advocate for the State respondents No. 1, 2 and 3, Mr. R. Saikia, learned Standing Counsel for respondent No. 4, the Chief Engineer, (Highway) Western Zone, PWD, Itanagar, Arunachal Pradesh and Mr. M. Kato, learned CGC for the respondent No. 5, Ministry of Road and Highway.

(2.) The petitioner has filed this writ petition on 04.06.2018 praying for a direction to the respondents herein to pay her solatium @ of 100% on the compensation amount of Rs. 2,48,400/- that was paid to her for acquiring her land at Tajgi Village along Ziro-Daporijo.

(3.) Brief facts of the case is that the Government Arunachal Pradesh through its Secretary in the Land Management Department vide Notification No. LM-14/2014 dated 17.02.2014 issued on 07.03.2014, acquired land under Clause 10 of 'the Balipara/Tirap/Sadiya Frontier Tract Jhum Land Regulation, 1947' for "construction and widening of existing road to 2(two) Lane National Highway Standard along with improvement and re-alignment from Potin to Godak" (part of Trans Arunachal Highway) in Arunachal Pradesh Packages of Road and Highways on National Highway-229 falling under jurisdiction of Deputy Commissioner, Lower Subansiri District, Ziro measuring an area of 20mtr - 60mtr wide starting from Potin village at point 0.00 Km to 157.70 Km towards Godak on the existing road of Border Road Organization from Potin-Old Ziro to Bopi (Godak) in Lower Subansiri District that is bounded in the North by New Yazali/Migolara/Peil/Joram/Phu Joram/Sibe/Pattaguda/Repari/Bus Camp/Dukum/Kicho and in the East by Potin/Poosa/-/-/Belo/Peni/Yazali/Tago/Yachuli/Hapoli/Nencheliya/Old Ziro/Lempia/Pine Groove/Techar/Tipnis/Tajgi/Pamluk/Yatak Sektap/Boasimia/Tamen/Surya/Nima/Raga Kemliko/Kiham Godak.