PRADEEP KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the petitioner being aggrieved with the action of the respondents in making payment of amount of compensation less in quantum in comparison to that of the awarded amount, in pursuance to the land acquisition proceeding.

(2.) It is the case of the petitioner that the land has been acquired by the State of Jharkhand for its onward utilization by the National Highway authority for widening/extension of NH-2, in pursuance thereto, a proceeding has been initiated which culminated into issuance of notice as required to be issued under Section 37(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, as would appear from para-23 to the brief, the total amount comes to Rs. 57,60,958/- but out of the said amount, a sum of Rs. 36,09,000/- has been paid.

(3.) It is the further grievance of the petitioner that without any rhyme and reason, the authorities are not complying with their own decision taken under the quasi-judicial authority, although the notice under Section 37(2) of the Act, 2013 has been issued way back in the month of August, 2017 but till date, the amount of compensation in its entirety as awarded and decided to be disbursed as would appear from notice issued under Section 37(2) of the Act, 2013 which compelled the petitioner to approach before this Court while even after filing the representation, the grievance of the petitioner has not been redressed.