Jaiprakash Narayan Kedia vs State Of Chhattisgarh
2022 Latest Caselaw 460 Chatt

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                                                                                   NAFR

                       HIGH COURT OF CHHATTISGARH AT BILASPUR

                                    WPC No. 459 of 2022

     Jaiprakash Narayan Kedia S/o Haribaksh Kedia Aged About 69 Years R/o
     Village Hirapur, Tahsil Dabhara, Dist.- Janjgir- Champa (C.G.)
                                                                    ---- Petitioner
                                           Versus
     1.      State Of Chhattisgarh Through- Secretary Department Of Revenue And
             Disaster Management Mahanadi Bhawan New Raipur, District- Raipur
             (C.G.)
     2.      The Collector Janjgir Dist.- Janjgir-Champa (C.G.)
     3.      Sub Divisional Officer (Revenue) Cum Land Acquisition Officer, Dabhra,
             Dist. Janjgir-Champa (C.G.)

                                                                      ---- Respondents

For Petitioners : Mr. Sanjay Agrawal, Advocate For State : Mr. Ashish Tiwari, Govt. Advocate

Hon'ble Mr. Justice P. Sam Koshy Order on Board 25/01/2022

1. The relief(s) as claimed by the petitioners is for an appropriate direction

on application filed u/s 33 of the Right to Fair Compensation and

Transparency in Land Acquisition Rehabilitation and Resettlement Act,

2013 before respondent No.3.

2. It is submitted that the award was passed on 13.07.2021 of Land

Acquisition proceedings and the application has been filed for

enhancement of the compensation, therefore, the petitioners approached

the authority by moving the application on 11.11.2021 which has not been

decided till date. He further submits that the Division Bench of this Court

has laid down law for the purpose of quantifying compensation, therefore,

the authority may be directed to take into account the law laid down by

this Court along with other guidelines prevailing for quantifying the

compensation.

3. Learned State Counsel do not oppose the fact.

4. Considering the limited prayer, the petition is disposed of with a direction

to Respondents 2 & 3 to decide the application of the petitioners under

Section 33 of the Act, 2013 taking into consideration the judgment laid

down by the Court and the guidelines existing in this record. The said

application may be decided within a period of 90 days from the date of

receipt of a copy of this order.

5. Accordingly, the petition stands disposed of.

Sd/-

(P. Sam Koshy) Judge Ved