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Judgment
(PER: HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)
This contempt petition is filed alleging non-compliance with the order dated 19.09.2025 passed in W.P. No.106505/2024. The operative portion of the said order is extracted below:
“4.A Land of a citizen of the country cannot be made use of by any authority without acquisition. Faced with the above situation, the submission of learned counsel for respondent No.2 is a requisition for the acquisition of land under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, which would be sent to respondent No.1 within one week from today.
5.If such a requisition is sent and received by respondent No.1, respondent No.1 shall act upon it within four weeks from the date of receipt of the requisition and pass necessary orders within the said four weeks and shall complete the acquisition process within 3 months thereafter.
6.Needless to say, cost of acquisition being land cost at present rate, Solatium and interest at the rate of 15% from the date on which possession was taken would be required to be paid by respondent No.2. This interest now being paid from the public funds on account of negligence on part of the officer of respondent No.1, respondent No.2 and public works department. The Chief Secretary is permitted take such action as permissible against officers in default for the loss now being cost to the State Exchequer and public funds.
7.With observations, the petition stands disposed of.”
Learned Additional Advocate General appearing for the respondents submits that a preliminary notification has already been issued and that the final notification will be issued within one week from today. He further submits that the entire payment will be made within 30 days from the date of issuance of the final notification.
The said submission is taken on record.
Accordingly, the contempt petition is disposed of.
In the event the respondent No.4-State fails to comply with the aforesaid undertaking within the time stipulated by this Court, liberty is reserved to the complainant to file an application for revival of the contempt petition.