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Judgment
H. S. Thangkhiew, J
The claims in the instant writ petition is for payment of compensation for the land of the petitioner allegedly acquired by the State respondents for the construction of a portion of NH-44 Nongstoin-Rongjeng-Jengjal-Tura.
Ms. C.B. Sawian, learned counsel for the petitioners submits that the petitioners had on earlier occasion approached this Court by way of WP(C) No. 313 of 2019, and this Court by order dated 22.08.2019 had directed the respondents to dispose of the representation of the petitioners on their stated claims. She further submits that the petitioners are still awaiting the outcome and decision by the respondents with regard to the claim of compensation.
Ms. R. Colney, learned GA for the State respondents submits the claims of the petitioners, if any can only be agitated before the appropriate Civil Court, inasmuch as, it relates to the disputed questions of fact, especially on their claim for compensation, and whether at all any portion of their lands was acquired. The learned GA has also drawn the attention of this Court to the affidavit filed, wherein specific averments have been made with regard to the fact that the question of the rightful claims had been decided by the Garo Hills Autonomous District Council, Tura in favour of one Mikella B. Marak, the A’king Nokma of Rongsep Adinggre, and that the entire compensation has been released in her favour.
I have heard the learned counsel for the parties and examined the materials on records, it appears that nothing remains for further consideration before this Court, inasmuch as, apart from the disputed questions of fact, the compensation for the land has already been awarded to the said Nokma of Rongsep Adinggre. Accordingly, the petitioners are at liberty to pursue other remedies in accordance with law.
Accordingly, the matter stands closed and disposed of.