GUNA KANTA GOGOI Vs. UNION OF INDIA

JUDGEMENT

(1.) 15.11.2019 Heard Mr. K. K. Dey, learned counsel for the petitioners. I have also heard Ms. M. Bhattacahrjee, learned Govt. Advocate, Assam, appearing for the respondent Nos.3, 4 and 5. None appears for the respondent Nos.1 and 2.

(2.) The writ petitioners, numbering 26 in total, have approached this Court by filing the present writ petition seeking a direction upon the respondents to pay just compensation on account of acquisition of the patta land belonging to them in connection with L.A. Case No. 112013-14, L.A. Case No.122013-14 and L.A. Case No.132013-14. The land appears to have been acquired for the purpose of carrying out construction of a road from Abhoipuria to Pulibor via Halmira in Golaghat district.

(3.) By referring to the affidavit filed by the respondent No.4 in this case on 12.09.2019, Ms. Bhattacharjee submits that the claim of the petitioners is not in dispute but the amount of compensation could not be paid till date due to non availability of funds.