Firat Lal vs Union Of India
2026 Latest Caselaw 837 Chatt

Chattisgarh High Court

Firat Lal vs Union Of India on 20 March, 2026

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed by
AJAY KUMAR
DWIVEDI

                                                WPC No. 1170 of 2026
DN: cn=AJAY
KUMAR DWIVEDI,
ou=HIGH COURT,
o=HIGH COURT OF
CHHATTISGARH,
st=Chhattisgarh,
c=IN

                                   FIRAT LAL and Ors versus UNION OF INDIA and Ors
Date: 2026.03.20
17:22:03 +0530




                                                       Order Sheet




                      20/03/2026          Mr. Anjani Kumar Singh, Adv through V.C. with Akash
                                    Kumar Kundu, Counsel for the petitioners.
                                          Mr. Ramakant Mishra, DSGI with Mr. Tushar Dhar
                                    Diwan, Counsel respondent No.1/UOI.

Mr. Vaibhav Shukla with Ms. Astha Shukla, Counsel for respondents No.2 & 3.

Mr. Abhishek Gupta, PL for respondents No.4, 5 & 6/State.

Heard.

Learned counsel for the petitioners submits that petitioners' lands have been acquired in the year 2010 by the respondents/Authorities/SECL, despite that no compensation, employment or rehabilitation has been granted to them.

In reply, learned counsel for respondents No. 2 and 3/SECL submits, on instructions, that the respondent SECL

is prepared to provide alternative accommodation with necessary amenities, however, the petitioners are not cooperating with the measurement, valuation, and other procedures regarding the subject land for further proceeding.

In the circumstances, counsel for respondents No.2 and 3 is direct to file detailed reply particularly explaining regarding procedure etc. to provide alternative accommodation with amenities as per Schedule 2 and 3 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (RFCTLARR) Act, 2013.

As prayed by counsel for the parties, list this case along with WPC No.5760/2024.

Sd/-

(Naresh Kumar Chandravanshi) Judge Ajay