ANUSUIYA SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on admission.

(2.) Being aggrieved with the order dated 12th January, 2009 passed in Writ Petition No. 1873 / 2002 by the learned Single Judge of this Court, the appellants/legal representatives of the petitioner have filed this writ appeal.

(3.) The facts, briefly stated, are as under: After issuance of notification under Section 4 (1) of the Land Acquisition Act, 1894 (henceforth `the Act'), an area of 0.50 acres of land bearing Khasra No. 763/1 area 1.19 acres situated in village Lohara, Tahsil Kawardha, District Kawardha was acquired by the State Government and a draft award dated 28.05.2002 (Annexure P/1 in the Writ Petition) was prepared. It is not in dispute that the aforesaid land was acquired by the Government for construction of a 30 bedded hospital. It is also not in dispute that after completion of the acquisition proceedings, the possession of the land was taken over by the Government prior to filing of the Writ Petition. It is stated at the bar that 30 bedded hospital has been constructed over the said area of the land which was acquired by the Government in the aforesaid land acquisition proceedings.