RAMESH CHAND SHARMA Vs. LT GOVERNOR

JUDGEMENT

(1.) This appeal is directed against the order dated 14th August, 2007 passed by the learned Single Judge dismissing the writ petition of the appellant.

(2.) Grandfather of the appellant was owner of land at Gazipur. There is no dispute with regard to the fact that the land of the grandfather of the appellant was acquired under the provisions of the Land Acquisition Act. Compensation for acquisition was paid by passing an award.

(3.) On 18th April, 1977, possession of the said land was also taken over by the Land Acquisition Officer. The grandfather of the appellant died on 2nd April, 1982.