AIR 2020 HIMACHAL PRADESH 72 ::AIROnline 2020 HP 294

Himachal Pradesh High Court

Hon'ble Judge(s): L. Narayana Swamy , C.J. AND Jyotsna Rewal Dua , J

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (30 of 2013) , S.27— Award of compensation - Non-deposit of amount by State - Is arbitrary and violative of Arts. 14, 21 and 300-A of Constitution. Constitution of India , Art.14, Art.21, Art.300A— Compensation is right of a party and if there is any violation on the part of the respondents in depositing the same, it amounts to an arbitrary action on the part of the respondents which is violative of Articles 14, 21 and 300-A of the Constitution. Thus, when the acquisition was completed as per directions issued by High Court and the Land Acquisition Collector has also passed award, non-deposit of amount by State is contrary to the provisions of the Act.(Para 4)