STATE OF MIZORAM REPRESENTED BY CHIEF SECRETARY TO GOVT OF MIZORAM, AIZAWL Vs. R CHALBAWIHA S/O LALDANGA (L)

JUDGEMENT

(1.) Heard Mr. C. Zoramchhana, the learned Addl. Advocate General for the appellants and Mr. A.R. Malhotra, the learned counsel for the respondents.

(2.) This is an appeal by the State against the Judgment & Order dated 07.05.2018, passed by the Addl. District & Sessions Judge, Aizawl Judicial District, Champhai in Land Acquisition Case No. 5/2015, answering the reference filed by the respondents under Section 18 of the Land Acquisition Act, 1894 (the LA Act) in their favour.

(3.) The facts of the case briefly is that a proceeding for acquisition of land measuring 18, 86, 571 sq.ft. was initiated by the State Government for construction of road under Mizoram State Roads-II Project to be funded by the World Bank. The land was required by the Project Implementation Unit (PIU) of the Public Works Department, Mizoram (PWD). A Special Land Acquisition Officer was duly appointed to act as the Collector.