(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs :
(2.) Learned advocate for the petitioner, after taking this Court to the elaborate factual matrix, has submitted that the action of the respondent authorities in handing over the physical possession of the land, which the petitioner claims to be of his ownership, for the purpose of putting up a girls' school, has resulted in the land belonging to the petitioner for such purpose.
(3.) It is submitted that as a result of promulgation out of inadvertence, the land of the petitioner was shown at a different place other than where the petitioner's land is actually located. Because of the discrepancy/error at the time of re-survey by the revenue authorities the land of the petitioner was shown to be a Government wasteland, out of which, for the purpose of girls' school, the land came to be allotted. Therefore, though on paper the land for the purpose of girls' school was allotted from the traverse survey number on site, it was the land which was in occupation of the petitioner which was in fact handed over.