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Judgment
Heard Mr. P.T.Sangma, learned counsel for the petitioner.
The grievance of the writ petitioner, it appears, is with the non-assessment and payment of compensation for an RCC building and Wine Shop which it is submitted, has been operated by the petitioner since 2010 to 2019. It is further submitted by the learned counsel for the petitioner that the writ petitioner had approached this Court in view of the fact that though an order had been passed for a joint inquiry by the office of the Additional Deputy Commissioner (Revenue) on 07-07-2026, no action has been taken in this regard.
Mr. A.Kumar, learned Advocate General assisted by Mr. J.N.Rynjah, learned GA for the respondents No. 1-4, has submitted that the petitioner in fact has no case, inasmuch as, apart from the said building, the Wine Store not being operative since 2019, the National Highways & Infrastructure Development Corporation Ltd. (NHIDCL) by a letter dated 20-04-2026 have clearly stated the exact situation. Learned Advocate General has referred to the said letter and has submitted that as per the letter, the petitioner is not listed as a beneficiary or included in the list prepared under Section 11 and 19, and that a joint survey has been conducted and compensation amount was deposited before the competent authority, by the NHIDCL. He therefore, submits that nothing remains for consideration in the writ petition and the same should not be entertained.
The presence of the learned Advocate General assisted by Mr. J.N.Rynjah, learned GA for the respondents No. 1-4 is noted, as also the presence of Ms. C.Jala, learned counsel vice Dr. N.Mozika, learned DSGI for the respondent No. 5 is also noted. Notice, it appears is not necessary at this stage to the other respondents No. 6 & 7.
As the point in issue is very limited, this writ petition is being disposed of at the motion stage itself.
Thus, on hearing the learned counsel for the parties and on examination of the materials as placed, it is noted that though the NHIDCL by letter dated 20-04-2026, had categorically stated that the petitioner is not in the list of beneficiaries, and compensation had been duly deposited and paid for the land and buildings acquired, however, in view of the letter dated 07-07-2026, wherein a joint inquiry is to be conducted, this Court does not deem it fit to entertain this writ petition or pass any orders at this stage.
Writ petition is closed and accordingly disposed of.