GIRDHARI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, State as also learned Counsel appearing on behalf of National Highway Authority of India (henceforth for short 'the N.H.A.I').

(2.) The present petition has been preferred for the: issuance of a writ in the nature of mandamus commanding and directing the respondent-authorities, to make payment of compensation with interest for the land acquired by the National Highway Authority of India Ltd., Darbhanga in terms of the settlement dtd. 8/6/2013 and the petitioner further prayed for a direction for payment of compensation in addition to the above under Sec. 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, with all consequential benefits attached to such acquisition and the petitioner further prays for issuance of an appropriate writ/order/direction to which the he may be found legally entitled to in the facts and circumstances of the present case as stated hereinafter.

(3.) Learned Counsel for the petitioner submits that 'the N.H.A.I.' decided to acquire the land for the development of N.H.-57 (Darbhanga-Muzaffarpur road widening between 37.75 km to 69.8 km) which included five of his plots.