MODY M. SANGMA Vs. THE GARO HILLS AUTONOMOUS DISTRICT

JUDGEMENT

(1.) BY this writ petition, the petitioner is assailing the Notification dated 01.10.2012 issued by the Garo Hills Autonomous District Council (for short GHADC ), Tura, for fixing the value of the land acquired or to be acquired by the State Govt. under the Land Acquisition Act, 1894 and the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 .

(2.) HEARD Mr. S Sen learned counsel for the petitioner and Mr. S Dey, learned counsel for the respondents.

(3.) FLITTERING unnecessary details only the concise fact sufficient for deciding the matter in issue in the present writ petition is noted.