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Judgment
H. S. Thangkhiew, J
Mr. P.T. Sangma, learned counsel for the petitioners submits that the petitioners are the residents of a forest known as Rongap A. chu Forest Reserve and are in possession of the said forest, as the same had been returned to them from the Forest authorities, the date to which he does not remember or has any information of, a portion of which is sought to be acquired by the State respondents.
The prayer in the writ petition it is seen is for payment of compensation to the petitioners and for other orders.
On examination of the writ petition it is noted that there is a certain Public Notice dated 29.04.25, which has been annexed as Annxuere-4, wherein the District Magistrate has directed for removal or relocation of concerned land owners/assets owners, from the stretch Naringgre to Rongapgre (NH-127B Darugiri-Songsak-Williamnagar Junction Section), as the land is vested in the Central Government under sub-section (1) of section 3D of the National Highway Act, 1956.
It appears that the writ petition is misconceived, inasmuch as, there is no order or notice of acquisition but only a Public Notice directing the persons who are occupying the said land to relocate, failing which the competent authority was to take appropriate action.
Without further discussion, as the prayer seems to be unrelated to the Public Notice, which is with regard to the relocation of the persons who are occupying the Government land and not one of acquisition as alleged, the writ petition is not entertained and the same is dismissed.