SIHASAN PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The matter in issue is the acquisition of the lands belonging to the petitioners for construction of Bihta Sarmera State Highway No. 78 under the provisions of The Land Acquisition Act, 1894 (in short 'Act, 1894').

(3.) The grievance of the petitioners is that though, Land Acquisition Case No. 5 of 2011-12 was initiated by the Additional District Land Acquisition Officer, Patna for acquisition of the lands belonging to the petitioners, besides others, and, but award has not been prepared till date under the provisions of the Act, 1894, yet the respondent authorities are not giving benefits of the provisions of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short 'Act, 2013') for acquisition of the lands belonging to them.