BENUP DHAKAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Assistant Government Advocate representing the State-Respondent Nos.3 to 9 has filed a status report on behalf of Respondent No.6, the Secretary, Tourism and Civil Aviation Department, wherein it is inter alia averred as follows; ' .

(2.) That, in view of this document, it is evident that the properties of persons assessed therein are entitled to the amount shown against their respective names in the document. That, the Compliance Report of the Respondent No.9 dtd. 10/6/2017, indicates assessment of the properties of 42 Petitioners, and the Compliance Report of the Respondent No.9 dtd. 20/9/2017 indicates assessment of the remaining 24 Petitioners, which adds up to 66 Petitioners (Page 376 of the Paper-Book). Hence, in view of the Reports supra the remaining 32 Petitioners ought to be paid the compensation and not only 34 Petitioners as averred in the Report of Respondent No.6 filed today. It is conceded that the Compliance Report pertains to assessment and are not Awards.

(3.) The Respondent Nos.4 and 6 shall expedite necessary steps for making over the remaining compensation amount to the 34 Petitioners and one Joksan Tamang.