ANARO DEVI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel.

(2.) The petitioner has challenged the impugned notification dated 23.4.1984, Annexure-3 to the writ petition, by which the land of the petitioner was requisitioned under Section 7 of the U. P. Rural Development (Requisitioning of Land] Act, 1948.

(3.) The petitioner claims to be Bhumidhar of plot No. 319, which is recorded in her name in the revenue record. The land in question was requisitioned but thereafter has neither been released in favour of the petitioner nor has It been acquired. It is well-settled that there is distinction between 'acquisition' and 'requisition'. In the case of acquisition of property, the title in the property passes to the person or authority who has acquired it, whereas in the case of requisition, only possession and not the title passes, and that too for a limited period.