- (1.) This petition seeks the quashing of the order dated 19 June 2017 passed by the Collector Saharanpur on the application filed by the petitioner under Section 64 of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the '2013 Act').
(2.) The Collector has proceeded to reject the claim of the petitioner for enhancement of compensation on merits.
(3.) It is submitted by the learned counsel for the petitioners that in terms of Section 64 of the 2013 Act all that is required to be done by the Collector is to refer the matter to the Authority for its determination and cannot take a decision on merits regarding the claim made in the application.;