JAI PAL Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) The present writ petition seeks the following relief:

(2.) The counsel for the respondent has filed a counter-affidavit wherein following assertion without denial in rejoinder has been made.

(3.) The claim raised in the present petition is on the basis of petitioner's status as Assami of the land in question which is said to be leased to the petitioner by the Gaon Sabha. Since as per counter-affidavit compensation has already been paid to the Goan Sabha, though according to the petitioner wrongly so, we are of the view that it will be appropriate for the petitioner to assert his rights as available to him under law as an Assami asserted in this petition, by filing an appropriate civil suit.