KUSUM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners contend that the respondents have constructed Jong-Jaindi road through their land measuring one and half bigha but without acquiring the same or paying any compensation to them. A direction has been sought to the respondents to initiate acquisition proceedings qua petitioners' land utilized by the respondents in the construction of road.

(2.) From conjoint pleadings of the parties following facts emerge:-

(3.) Contentions