SHIV PRATAP SEONI Vs. UNION OF INDIA

JUDGEMENT

(1.) In these proceedings under Article 226 of the Constitution, of India, the relief claimed is a direction to the respondents, particularly, the Government of India to allot an alternative plot measuring 500 sq.yards. in lieu of lands sought to be acquired.

(2.) The petitioners claim to have purchased lands, being Plot No. 9 out of a larger area of 24.1 acres, which had been granted to one Shri Ram Singh Kabli on perpetual lease basis. The petitioner No. 1 acquired and secured possession of the plot in 1952.

(3.) In 1975, the entire area including the petitioners' land were acquired, under the Land Acquisition Act, 1894. The petitioners have filed the copy of an Award dated 29.3.1975, in which their names have been disclosed as persons interested to receive compensation.