LAKSHMI RANI DINDA Vs. UNION OF INDIA

JUDGEMENT

(1.) Ms. Ipika Sarkar The present challenge has been preferred against an order whereby the learned Single Judge dismissed a writ petition filed by the appellants.

(2.) The grievance of the writ petitioners/appellants was that the Raiyati land, which originally belonged to their predecessor-in-interest/father, devolved upon the demise of their father on the writ petitioners/appellants, being the daughters of the original owner, and their brothers.

(3.) The appellants, it is alleged, filed a representation claiming their shares in the compensation amount in respect of acquisition of the said land under the Railways Act, 1989 (as amended), in the year 2012 before the appropriate authorities, without considering which and without making any reference under Sec. 20H of the said Act, the respondent-authorities allegedly disbursed the amount of compensation on March 1, 2012 to the brothers of the petitioners, in exclusion of the petitioners.