AYISHA Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) THE petitioner, whose property which was originally belonged to the petitioner's husband was acquired for the formation of 2nd phase of Sea Port -Airport Road, has approached this Court for getting Ext.P3 quashed and also for directing the respondent to award the petitioner the same value that has been allotted to the petitioner's property, i.e. Rs.65,000/ - per cent to the property of the petitioner's husband also.

(2.) THE petitioner alleges that the property of the husband is having access to the Municipal road only through the property of the petitioner/wife. Both properties are lying together contiguously without any discernible demarcation. The petitioner's husband died and his property is now devolved on the petitioner and her children. Accordingly, both the properties are lying together under the common ownership of the petitioner and others.

(3.) IN the counter affidavit filed by the third respondent, they have contended as follows: