ABDUL MAJID Vs. COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner is praying for the following reliefs: -

(3.) Earlier in the year 1990, a Civil Suit was filed by the petitioner which was dismissed on the ground that the learned trial Court had no jurisdiction to try the suit. Against the aforesaid order of the dismissal dated 3/04/1998, F.A. No.299/1998 was filed by the petitioner. The learned Single Judge considering the stand taken by the Ujjain Municipal Corporation wherein they have stated that the land in question was acquired after following the due process as provided under the Land Acquisition Act, 1894, the Award was delivered and, thereafter, an application was also preferred by the father of the appellant for enhancement of the awarded amount under Section 18 f the Land Acquisition Act 1894. It is also pointed out that after acquiring the land in question, a road has also been constructed and the remaining portion is now being used for widening the road and for constructing the pavement.