AI Structured Summary
Not yet generated for this judgment
Judgment
Sl. No.,Name of the Petitioners,Area of the passes,Date of Issue
1.,Hilai,60 Sq.ft.,11.3.1987
2.,C. Rahmo,150 Sq.ft.,5.1.1972
3.,K. Beikhai,80 Sq.ft.,9.1.1986
4.,Pawchhie,60 Sq.ft.,8.1.1992
5.,B. Hulai,100 Sq.ft.,13.1.1972
6.,K. Sedo,80 Sq.ft.,11.2.1954
7.,Chhoti,60 Sq.ft.,7/1/1997
8.,Thala,60 Sq.ft,25.2.2002
9.,Pedo,60 Sq.ft.,16.11.1994
10.,Chheihlu,70 Sq.ft.,3.3.1987
11.,Vekhu,60 Sq.ft,8.7.1997
12.,Rakhu,70 Sq.ft.,7.4.1993
13.,Reithai,-,23.2.2000
14.,Hre-aw,60 Sq.ft.,8.1.1987
15.,Salua,60 Sq.ft.,28.7.2000
16.,Naso,60 Sq.ft.,8.3.1985
17.,K. Chhuakhu,50 Sq.ft.,4.2.1993
18.,Zawchhi,60 Sq.ft.,26.10.1998
19.,Leke,60 Sq.ft,10.2.1998
20.,K. Asa,60 Sq.ft,5.2.1992
21.,Tlosai,60 Sq.ft,11.9.1997
22,K. Chhuakhu,60 Sq.ft.,18.2.1993
23.,Tluasa,60 Sq.ft.,4.2.1987
24.,Naihei,60 Sq.ft.,5.2.1986
25.,Abdul Hmothie,60 Sq.ft.,11.3.1987
26.,Totha,60 Sq.ft.,7.2.1991
Sl. No.,Name of the petitioners,"Amounts received for shifting
assistance",
1.,Hilai,"Rs. 28,800/-",
2.,C. Rahmo,"Rs. 63,736/-",
3.,K. Beikhai,"Rs. 39,112/-",
4.,Pawchhie,"Rs. 12,000/-",
5.,B. Hulai,"Rs. 77,440/-",
6.,K. Sedo,"Rs. 77,440/-",
7.,Chhoti,"Rs. 28,800/-",
8.,Thala,"Rs. 33,600/-",
9.,Pedo,"Rs. 32,400/-",
10.,Chheihlu,"Rs. 29,400/-",
11.,Vekhu,"Rs. 28,800/-",
12.,Rakhu,"Rs. 43,680/-",
13.,Reithai,"Rs. 24,000/-",
14.,Hre-aw,"Rs. 21,000/-",
15.,Salua,"Rs. 28,800/-",
16.,Naso,"Rs. 43,200/-",
17.,K. Chhuakhu,"Rs. 50,400/-",
18.,Zawchhi,"Rs. 28,800/-",
19.,Leke,"Rs. 18,000/-",
20.,K. Asa,"Rs. 21,000/-",
21.,Tlosaiz,"Rs. 21,000/-",
22.,K. Chhuakhu,"Rs. 18,000/-",
23.,Tluasa,"Rs. 21,000/",
24.,Naihei,"Rs. 28,800/-",
25.,Abdul Hmothie,"Rs. 39,912/-",
26.,Totha,"Rs. 28,800/",
(3) The Chief Engineer, Border Road Task Force (BRTF) Project Pushpak, GREF, C/o 99 APO and",,,
(4) The petitioners or their representatives.,,,
The Deputy Commissioner-cum-District Collector, Siaha District, Siaha within two weeks from the date of receipt of a certified copy of this order",,,
shall convene the spot verification by fixing a convenient date with advance intimation to all the concerned parties. On such verification, if it is found",,,
that the construction of road Saitlai-Zawngling-Khopai-Laki Village has caused damage to the land and crops of the petitioners, the Deputy",,,
Commissioner-cum-District Collector shall make an assessment within a period of one month from the date of the spot verification. Thereafter, he",,,
shall forward the assessment to the respondent Nos. 1 and 2, who in turn shall make necessary arrangements for the fund for payment to the",,,
petitioners within a period of four months from the date of receipt of the assessment. Since the Land Acquisition Act of 1894 has been repealed by,,,
the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 and also in view of the fact that no",,,
acquisition was made under the repealed Act, the Deputy Commissioner-cum-District Collector, Siaha District, Siaha shall make the assessment as",,,
directed under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013. It is",,,
needless to mention herein that if any amount has been paid to the petitioners prior to the spot verification, the same shall be deducted from the",,,
assessment to be made by the Deputy Commissioner-cum-District Collector, Siaha.â€",,,
With the above observation and direction, the writ petition stands disposed of.",,,