Mohar Lal Vs State Of Chhattisgarh Secretary Panchayat And Ors

Chhattisgarh High Court 26 Feb 2019 Writ Petition (C) No. 305 Of 2019 (2019) 02 CHH CK 0482
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 305 Of 2019

Hon'ble Bench

Prashant Kumar Mishra, J

Advocates

Rajendra Kumar Patel, Avinash Singh

Final Decision

Disposed Of

Acts Referred
  • Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 - Section 64, 65, 76

Judgement Text

Translate:

Prashant Kumar Mishra, J

1. Heard

2. The petitioner appears to be aggrieved by non-payment of compensation of the land, which he had purchased from the erstwhile owners-

respondents 5 to 7 Chandrabhan Singh, Digvijay Singh and Nirmala Singh.

3. Let the petitioner move before the concerned Collector under Sections 64 and 65 of the Right to Fair Compensation and Transparency in Land

Acquisition, Rehabilitation and Resettlement Act, 2013 (in short ""the Act, 2013"") for referring the dispute to the Land Acquisition Authority, who shall

decide the same in exercise of powers under Section 76 of the Act, 2013.

4. The petitioner may move before the Collector within a period of one month from today and thereafter, the concerned Collector shall refer the

dispute within next one month. The Authority shall decide the dispute expeditiously.

5. Accordingly, the writ petition stands disposed of.

From The Blog
Supreme Court Clarifies Section 27 Evidence Act: Only “Fact Discovered” Admissible, Not Entire Statement
Nov
19
2025

Court News

Supreme Court Clarifies Section 27 Evidence Act: Only “Fact Discovered” Admissible, Not Entire Statement
Read More
Bar Council of India Defends Rules Allowing Foreign Law Firms in Delhi High Court
Nov
19
2025

Court News

Bar Council of India Defends Rules Allowing Foreign Law Firms in Delhi High Court
Read More