RAMDEV Vs. STATE

JUDGEMENT

(1.) The issue agitated in this bunch of petitions is common and therefore they are being disposed of by this common order.

(2.) The issue in this bunch of the writ petitions is with regard to the allotment of land to the awardees whose land was acquired for construction of the Bisalpur Dam. It is an admitted position that as per the State Government policy, the awardees of the land acquired for Bisalpur Dam, aside of monetary compensation under the Land Acquisition Act, 1894 (hereinafter the Act of 1894) were also additionally entitled for allotment of land. The petitioners however failed to make the requisite applications before the cut -off date of 31.03.2007. This bunch of petitions has therefore been filed for a direction that the petitioners despite of their failure to apply before the cut -off date of 31.03.2007 be treated at par with the other awardees and allotted land under the State Government policy for the reason that the delay by itself was insufficient for differentiation of the petitioners' case from that of the awardees, who were additionally allotted land for the land acquired more so when all the awardees who had applied in time had not been allotted land and the process was underway.

(3.) On the matter coming up before this Court on 27.04.2016, taking into consideration all the facts it was held that albeit the petitioners had approached the Court belatedly after a delay of seven years, the process of allotment of land to the awardees, whose land had been acquired for Bisalpur Dam and had applied within the time, was not completed and still underway. In view of the aforesaid, the Principal Secretary (Revenue) was required to sympathetically consider as to why the petitioners as awardees similarly placed to awardees who had been additionally, aside of monetary compensation, allotted land in lieu of the land acquired under the Act of 1894 aside of having been paid monetary compensation thereunder, not be similarly treated.