RAKESH PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for a direction to the respondent authorities to expedite the process of road widening of SH 10 (connected to Jublee Chowk with NH 75) from Latehar to Herhanj in the light of preliminary notification being notification no.87 dtd. 27/2/2020 under Sec. 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) It is submitted by the learned counsel that there has been an inordinate delay of 10 years in completion of road widening which resulted in delay in expeditious disposal of claims and also in the construction of road.

(3.) It is contended that approximately 400 meters of narrow stretch in SH 10 appertaining to the concerned five plots of land, that is sometimes limited to only seven feet in a few places on the road, despite having been earmarked for acquisition has caused serious disturbance, inconvenience and hardships to all members of society resulting in chaotic incidents on various occasions.