Jai Prakash Narayan Kedia vs State Of Chhattisgarh
2022 Latest Caselaw 6250 Chatt

                                                                                                 NAFR

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                    WPC No. 4359 of 2022

      Jai Prakash Narayan Kedia S/o Shri Late Haribaksh, aged about 70 years,
      Resident of Village: Chandrapur, Tehsil: Sakti, District: Janjgir Champa
      Chhattisgah

                                                                                      ---- Petitioner

                                              Versus

  1. State of Chhattisgarh Through Secretary, Department Of Revenue And
      Disaster Management Mantralaya Mahanadi Bhawan, Atal Nagar, New
      Raipur, District Raipur Chhattisgarh

  2. Collector Sakti, District Sakti, Chhattisgarh

  3. Sub Divisional Officer (Revenue) Cum Land Acquisition Officer, Dabhra,
      District Sakti, Chhattisgarh

  4. National Thermal Power Corporation Lara Project Lara, Through Its
      Manager Office At Lara, Tehsil Pusour, District Raigarh Chhattisgarh

                                                                                 ---- Respondents

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For Petitioner : Mr. Vivek Mishra, Advocate For State : Mr. Rahul Jha, G.A.

For Respondent No. 4 : Mr. B.D. Guru, Advocate

Hon'ble Shri Justice Arvind Singh Chandel Order on Board

13.10.2022

Heard.

1. Learned counsel for the petitioner would submit that the petitioner is the

owner of the land bearing Khasra No. 59, 62 admeasuring area 1.857

hectares situated at Village: Chandrapur, District: Sakti. Out of the said

land, in respect of 0.465 hectare land, acquisition proceedings under the

provision of Chhattisgarh Bhumigat Pipe Line Adhiniyam, 2004 were

conducted before the Land Acquisition Officer, Dabhra, District: Sakti.

The petitioner is claiming compensation as per the provisions of Right to

Fair Compensation & Transparency in Land Acquisition, Rehabilitation &

Resettlement Act, 2013. He would further rely on the judgment passed

by the Hon'ble High Court of Madhya Pradesh (Indore Bench) passed in

WP No. 1548 of 2016 (Shashikant Patel vs. State of Madhya Pradesh).

It is further submitted by counsel that the petitioner preferred an

application before Land Acquisition Officer, i.e. Respondent No. 3 to

expedite his matter, therefore, it is prayed that respondent No. 3 may be

directed to expedite the matter and decide the application preferred by

the petitioner, as early as possible, in accordance with law,

2. Learned counsel for the State opposes the prayer made by counsel for

the petitioner.

3. On due consideration and on perusal of the documents annexed with the

petition, this petition is disposed of directing the respondent No. 3 to

expedite the proceedings of the matter and decide the application

preferred by the petitioner, as early as possible, preferably within three

months from the date of receipt of this order in accordance with law.

Sd/-

(Arvind Singh Chandel) JUDGE Saurabh