LABDHU RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) In this Writ petition, the petitioner contends that he owns land of extent 0/27/79 Hac. in Khata No.158, Khatauni No.429, Khasra No.1485 at Mohal Lower Koti, Tehsil Rohroo, District Shimla, H.P ; and that in this land a road was laid in 1995-96 known as Rohroo-Parsa-Dhara-Lowerkoti-Shekhal road, but no acquisition proceedings were initiated and no compensation was paid to the petitioner.

(2.) He alleged that when he raised objections for laying of the road, he was given an impression that he would be paid compensation in accordance with law, but nothing has been paid, though certain others, whose lands were utilized for the same road, have been paid compensation vide., Award No.26/2010 passed by the Land Acquisition Collector, HPPWD, South Zone, Winter Field, Shimla on 17/6/2010, Award No.50/2011, passed by the Land Acquisition Collector, HPPWD, South Zone, Winter Field, Shimla on 24/8/2011, which are filed as Annexures P-3 and P-4.

(3.) He stated that he was a poor person and could not afford to come to High Court earlier for seeking reliefs and he had issued a demand notice on 23/7/2021 through RPAD requesting the respondents to acquire the land and make payment of compensation.