GOLEARA BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) The case of each writ petitioners in these bunch of writ petitions are identical and same. The learned Advocates appearing for the parties have also admitted that the case made out by the petitioners in their respective writ petitions are identical and same. The stand taken by the respondents in their reports are identical and same. The stand taken by the petitioners in their exceptions filed to each such report are also identical and same.

(2.) The petitioners claiming to be the legal heirs of the original land losers claimed compensation as land losers in respect of their lands acquired by the railway authority. The original land losers were the predecessors-in-interest of the petitioners.

(3.) The specific averment in the writ petition is that the railway authority issued a notification on October 21, 2010, for acquisition of land but the petitioners had no knowledge whether they were the owners of the subject lands or any part thereof. In or about March 25, 2022 after searching and collecting the Record of Rights for the first time the petitioners came to know that they are the recorded owners of the subject land as co-sharers. The petitioners then submitted their representations in or around March, 2022 with a prayer for compensation and Land Losers Certificates but till date and to issue the Land Loser Certificate the authority has not taken any step to release such compensation. The petitioners pursued their claims before the jurisdictional authority by successive representations. No step has been taken by the authority hence, this writ petition. Submissions: