NATHU RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) In this Writ petition, the petitioners contend that they are absolute owners of land comprised in Khata-Khatauni no. 75/202, Khasra no. 629, 575 etc., situated at Mohal Bella, Patwar Circle Bandli, Tehsil Shillai, District Sirmour, Himachal Pradesh which was inherited by them from their father late Sh. Guman Singh and which is of extent two bighas. They have filed Annexure-P-1-Jamabandi for the year 2018-19 which supports their claim.

(2.) They allege that without acquiring any portion of their land, the respondents have laid a link road from Bella to Siyasu under HP PWD Shillai recently. According to them, a total extent of land owned by them is 24.13 bighas; there are many fruit plants and trees of valuable timber wood; and that while laying the road, their land was used; and it was destroyed completely and made uncultivable.

(3.) It is contended that at the time of construction of the road, the petitioners had requested the contractor engaged by the HP PWD as well as the said Department not to use their land, but they used it without paying any compensation to them; and even thereafter, the petitioners gave a representation Annexure P-2 to the respondents/competent Authority on 24/2/2023 claiming compensation.