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Judgment
The petitioners have invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, seeking direction to the respondents to initiate and finalize the process of acquisition in respect of the land falling under Khasra No. 590/372, Khasra No. 540, Khasra No. 589/373, Khasra No. 641/543, Khasra No. 171, Khasra No. 534 & Khasra No. 45/46 situated at village Channa-A (Kotli), Tehsil Chassana, District Reasi in accordance with Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as, “the Act of 2013”).
Learned counsel for the petitioners submits that the indent has already been placed before the respondent No. 2-Deputy Commissioner, Reasi for acquisition of the land, which has come under the construction of road from Sungri to Channa via Kotli. The learned counsel submits that he will be satisfied, in case the respondents are directed to expedite the process of acquisition of land and to pay the compensation under the Act of 2013.
On the other hand, learned counsel for the respondents are also not averse to the prayer made by learned counsel for the petitioners.
In view of the above, instant petition is taken on board and is disposed of with a direction to the respondents to expedite the process of acquisition of the land in question in terms of the indent already placed before the respondent No. 2-Deputy Commissioner, Reasi for acquisition of land. The respondents shall assess the compensation as per the entitlement and strictly in accordance with law on completion of all codal formalities. Let this exercise be completed within a period of two months from the date, a copy of this order is made available to the respondents.
Writ petition is, accordingly, disposed of alongwith connected application.