(1.) This matter was ordered to be heard with Special Civil Application No. 13529 of 2008 which has already been disposed of by this Court vide judgement and order dated 20.02.2015. The same is reproduced hereunder:
(2.) Mr. Chhaya, learned advocate appearing for the petitioners states that the Government requested the Deputy Collector vide order dated 19.07.2002 for returning the adjacent land of the petitioner to its original owner but the same was not acted upon. He submitted that infact the said order was acted upon by the Deputy Collector qua the neighbour of the petitioner but not the present petitioner.
(3.) Having gone through the records of the case, we are of the opinion that the present petition shall be governed by the judgement and order dated 20.02.2015 passed in Special Civil Application No. 13529 of 2008 reproduced hereinabove. The Apex Court in the case of Mahadeo (dead) through Lrs. and Others and V. Chandrasekaran and another Vs. Administrative Officer and Ors categorically held that once the land is acquired and it vests in the State Government, the same is free from all encumbrances, it is not the concern of the land owner, whether the land is being used for the purpose for which it was acquired or for any other purpose.
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