LAWS(GAU)-2019-10-109

PURSANGMA JAMIR Vs. UNION OF INDIA

Decided On October 04, 2019
PURSANGMA JAMIR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Ms. K. Jain, learned counsel for the petitioners.

(2.) The petitioners are before this Court by filing the present petition alleging that although their private patta land have been acquired by the respondents for expansion of National Highway, no compensation has been paid till today. On the contrary, the respondents are seeking to divert the fund by making payment to the persons who are not entitled to receive any compensation for the land.

(3.) Ms. Jain has also invited the attention of this Court to an interim order passed by this Court on 06/09/2019 in a similar writ petition being WP(C) No. 6453/2019, which is pending disposal before this Court, to urge that similar protection be extended to her clients as well.