Laxmin Bai vs Union Of India & Ors.

By filing the present petition, the petitioner has prayed for the following reliefs:-

Learned counsel for the petitioner submits that the land owned by the petitioner bearing Khasra No. 768/2, admeasuring 0.168 hectare, situated at Village Belsari, Tehsil Takhatpur, District Bilaspur (C.G.), was acquired for construction of Takhatpur Bypass under National Highway-130A. An award was passed on 25.05.2025 in Land Acquisition Case No. 23/A-82/2022-23. According to the petitioner, the compensation has not been properly determined and certain land losers having smaller areas of land have been awarded higher compensation. The petitioner, therefore, submitted a representation/application under Section 33 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short “the Act of 2013”) before the competent authority for recalculation/recomputation of the compensation in light of the order passed by this Court in W.A. No. 7/2019 dated 06.12.2019. The said representation dated 17.11.2025, followed by an application dated 03.12.2025, is stated to be pending consideration. Learned counsel, therefore, prays that a direction may be issued to the competent authority to take a decision on the pending representation expeditiously within a specified time.

Learned counsel appearing for the respective respondents submits that, in view of the limited prayer made by learned counsel for the petitioner seeking a direction to the competent authority to take a decision on the pending representation, they have no objection. Learned State counsel further submits that, if the representation of the petitioner is still pending, the same shall be considered and an appropriate order shall be passed in accordance with law.

On due consideration of the submissions made by learned counsel for the respective parties, the nature of grievance raised by the petitioner and the fact that the petitioner has submitted a representation/application before the competent authority invoking the provisions of Section 33 of the Act of 2013, this Court deems it appropriate to dispose of the present writ petition with a direction to the competent authority to consider and decide the pending representation/application submitted by the petitioner, expeditiously, preferably within a period of three months from the date of receipt of a copy of this order, in accordance with law.

It is made clear that this Court has not expressed any opinion on the merits of the case.

With the aforesaid observations and directions, the instant petition stands disposed of.

In view of the above, the defects pointed out by the Registry are overruled.