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High CourtsSingle Bench(2019) 12 PAT CK 0243

Ram Kumar Singh vs Union Of India Through The Secretary And Ors

Patna High Court · Decided on 21 December 2019

HON’BLE JUDGES
Ahsanuddin Amanullah, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 10621 Of 2014
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Judgment

6 paragraphs · 332 words
1.

Heard learned counsel for the petitioner; learned AC to AG for the State; learned counsel for the Union of India and learned counsel for the National Highway Authority of India (hereinafter referred to as the 'NHAI').

2.

The petitioner has moved the Court for the following reliefs:

"That this is an application for grant of an appropriate writ for a direction to the respondents to classify R.S.P.Nos.9717, 9718 and 9719 under Khata No.260 situated in village Morsand, P.S. Runni Saidpur, District- Sitamarhi, which belongs to the petitioner and which has been acquired for building/widening/four-laning etc. of National High way No.77, as "residential" in place of "Bhith-I" and to pay compensation for the same to the petitioner as per the rate applicable to residential land in accordance with law and the Bihar Land Acquisition and Rehabilitation Policy, 2007."

3.

Learned counsel for the NHAI submitted that in CWJC No.8093 of 2019 (Pratijnya, Social Organization Vs. The Union of India) with CWJC No.19592 of 2018 (Gaurav Kumar Singh Vs. The Chief Secretary, Government of Bihar) which were PILs filed with regard to non-payment of compensation for land acquired for construction of National Highway, a Division Bench of this Court yesterday had directed the Collector of the districts to look into the matter and act accordingly. It was thus, submitted that the petitioner may also approach the Collector, Sitamarhi, in the matter, who be directed to take appropriate action.

4.

Learned counsel for the petitioner agrees to the same.

5.

In view thereof, the writ petition stands disposed off with direction to petitioner to file a detailed representation before the respondent no. 5. If the same is done within three weeks from today, the respondent no. 5 shall get the matter verified and pass a reasoned order within three weeks from the date of filing of such representation. Any amount found due and payable to the petitioner in terms thereof, shall also be paid to him within three weeks of passing of the order.