ARTHUR J.PEREIRA Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims to be the owner of Sy.No.23, Malavoor Village of Mangalore Taluk measuring 1 acre. The said land had been acquired under a Preliminary Notification dtd. 19/10/1989 under Sec. 4(1) of the Land Acquisition Act, 1894.

(3.) The contention of the petitioner is that no award having been passed and possession not having been taken over, the acquisition is bad.