BITTINISH SHIRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Considering the fact that the grievances of the petitioners are common in nature, all the writ petitions are taken up for disposal by the present order.

(2.) The basic grievance of the petitioners is with regard to non-payment of compensation for acquisition of land. The projected facts may be narrated in brief as follows.

(3.) By a notification dated 21.04.2012, a Land Acquisition Case, being LA Case No. 13/2011-12, was initiated for acquisition of certain areas of land in village Damra Patpara and Nokmakundi under the Dudhnoi Circle in the District of Goalpara for a public purpose, namely, construction of the National Highway No. 62 (Ch. 5944.58 to 8600). Pursuant thereto, public notices were issued seeking objection and after completion of the formalities, the land were acquired by the competent authority, namely, the Deputy Commissioner, Goalpara. Pursuant thereto, the land records of the concerned land were also corrected and Jamabandi prepared. It is the case of the petitioners that in spite of such acquisition of lands of the petitioners, no compensation, whatsoever, has been paid to them. The aforesaid fact has also been substantiated by an RTI reply, wherein, it has been stated that no compensation has been paid. Aggrieved, the present writ petitions have been filed by the petitioners for a direction for payment of compensation in view of land acquired.