- (1.) The records reveal a very disturbing situation. Neither the land of the petitioners was acquired under the provisions of the Land Acquisition Act, 1894 nor compensation has been paid to the petitioners. In paragraph 11 of the counter affidavit, it has been stated that the matter has been referred to the State Government on 14 July 2009.
(2.) In this view of the matter, the Court called upon the Principal Secretary, Irrigation Department to file his personal affidavit to explain why compensation for the land acquired way back and for which even the recommendation was made in 2009, has not been paid till date.
(3.) An affidavit of the Principal Secretary, Irrigation Department has been filed today. Paragraph nos. 3 and 4 of the personal affidavit of the Principal Secretary are reproduced below: "3. That it may be noted that State Government vide its order dated 22.01.2018 released the amount of compensation amounting to Rs. 25,95,982/-. That the true copy of the letter dated 22.01.2018 issued by the State Government is being filed herewith and marked as ANNEXURE NO. 1 to this affidavit. 4. That it is to be noted that vide letter dated 24.01.2018 the tenure holders are being informed to complete the proceedings for the payment of compensation amount to each of the tenure holder. That the true copy of the letter dated 24.01.2018 is being filed herewith and marked as ANNEXURE NO. 2 to this affidavit.";