RAJENDRA SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioners are aggrieved by the Award of compensation for the land acquired for NH.31 (Barhi- Rajauli Sec. ) under National Highway Authority Act, 1956 vide Notification No.543 (E) and for payment of adequate compensation in terms of provisions of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) The facts of this case are not in dispute that the land measuring total area of 5.925 acres was acquired for laning/ widening of National Highway No.31, Barhi- Rajauli Under Sec. 3A of the National Highway Act, 1956.

(3.) Subsequent to the said acquisition, estimate for compensation was issued by the Government of India vide Notification dtd. 14/2/2017 amending the earlier Notification No.543 dtd. 14/2/2016 and the nature of land which was earlier shown as commercial was changed to Commercial /Residential/ Agricultural and accordingly award was prepared under Sec. 3(G) which was sent by the Land Acquisition Officer by Letter No.1770 dtd. 16/11/2017 to the Project Director, National Highway Authority of India, Hazaribag for approval of the Award.