JANAK KUMARI Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the applicant as well as the learned Government Advocate representing the respondent-State.

(2.) The applicant has presented this appeal in forma pauperis claiming to be an indigent person.

(3.) A report from the Collector has been called for in this matter. In this report dated 1/05/2000 the Collector, District Guna, has disclosed that as the husband of the applicant, who has 13 acres of land in district Lalitpur and is having an income of about Rs. 30,000/- per annum, the present applicant could not be taken to be an indigent person as she is living along with her aforesaid husband as a member of the Hindu Joint Family.