CHATRU Vs. UOI

JUDGEMENT

(1.) This Writ Appeal has been filed against the impugned judgment of the learned Single Judge dated 05.12.2002.

(2.) We have heard learned counsel for the parties and perused the record. 2. The facts of the case have been set out in the judgment of the learned Single Judge and, hence, we are not repeating the same except where necessary.

(3.) The petitioner/appellant alleged that he was the owner of some land which was acquired and claimed an alternative plot since his land was acquired under the Land Acquisition Act. However, the respondent no.3 vide its letter dated 20.10.1987 rejected his claim on two grounds:- 1) the petitioner was not a bhoomidar and 2) the petitioner had acquired rights after the notification under Section 4 of the Land Acquisition Act.