Elibon Marbaniang vs State Of Meghalaya Represented By Its Chief Secretary, Government Of Meghalaya, Shillong & Ors.

H.S. Thangkhiew, J

Heard learned counsel for the parties.

Mr. N.D.Chullai, learned AAG assisted by Mr. E.R.Chyne, learned GA appearing for the respondents No. 1-4 at the outset has apprised this Court that the Collector has since referred the dispute raised by the writ petitioner to the Court of District Sessions Judge/Special Judicial Officer under Sections 64 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. He further submits that as the prayer in the writ petition has been answered, nothing remains for consideration.

Mr. P.Yobin, learned counsel appearing for the petitioner however has raised some objections and has submitted that the grievances of the writ petitioner are not only confined to the non-acceptance of the award of compensation, but it also extends to title. He prays that he may be allowed to file a rejoinder to the affidavit filed by the State respondents.

I have heard the learned counsel for the parties and also perused the reference dated 07-02-2025. A bare perusal of the same reflects that the dispute raised by the writ petitioner has since been referred to the Special Judicial Officer and a copy of the complaint itself has been enclosed along with the said reference. In the considered view of this Court, nothing remains and it is for the writ petitioner to appear before the Special Judicial Officer on receipt of notice and to raise any further claims that they might have.

The matter is accordingly disposed of on the terms as discussed above.