HANS RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel appearing for the petitioner, submits that the land of the petitioner has been acquired for the purpose of widening/construction of road from Thopan to Akpa on NH-5. It is further submitted that the land of the petitioner has been acquired by the respondents without there being any notification qua the same. It is submitted that one similarly situated person had filed CWP No.3626 of 2015 before this Court and the same came to be disposed of on 26.12.2016, with a direction to the respondents to complete the acquisition proceedings within a period of six months. Accordingly, the acquisition was completed and the Land Acquisition Collector Pooh-Cum- Additional District Magistrate, Pooh District Kinnaur, H.P. has passed award dated 26.02.2019 in Final Award No.2 of 2018 (Annexure P-2). It is stated that despite passing of the said award, the respondents have not deposited the award amount. Hence, the petitioner has filed the present petition, seeking directions to the respondents to deposit the award amount, along with statutory interest, as provided in the Right to Fair Compensation and Transparency in Land, Rehabilitation and Resettlement Act, 2013, (for short, "the Act"), as per award (Annexure P-2).

(2.) Mr. Rajesh Kumar Sharma, learned Assistant Solicitor General of India, appearing on behalf of respondents No.1 to 3/Union of India, seeks time to get instructions as to whether the award amount has been deposited or not.

(3.) We have heard learned counsel for the parties and gone through the record.