(1.) The petitioner has approached this Court under Article 226 of the Constitution of India claiming that she is the owner of land/paddy field called "Khlieh Sakrot Liar" bearing Buniaj List No. 1357 of 1973 and situated at Sahbsein, Mukhla under the Nangbah Dolloiship, West Jaintia Hills District, Meghalaya which was acquired by the petitioner on the basis of Sale Deed executed from one Smt. Ill Phawa of Mihmyntdu village. The description of the boundaries given are as under: "The boundaries of which are fully described in the Schedule hereunder:- NORTH:Waste land EAST:Hali of Synter SOUTH:Waste land WEST:Waste land H - A - C AREA:X -19-53 (1953 Sq.mtrs) more or less. (Copy of the Buniaj List is enclosed herewith and marked as ANNEXURE -1)"
(2.) Learned State counsel referred to the affidavit-in-opposition dated 18-03-2019 wherein in para 13 inter alia it has been stated as under:
(3.) It was categorically urged by the learned State counsel that the property of the petitioner has not been acquired in any manner and possession has also not been taken by the State. It was contended therefore, the claim made by the petitioner for compensation or for acquisition of land without payment being in violation of Article 14 and 21 does not arise. It was also argued that the aforesaid factual averment has not been controverted by the petitioner by filing the rejoinder affidavit.