KISHAN KUMAR AGRAWAL Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and Additional Government Advocate.

(2.) ORDER dated 19.2.2010 passed by the Revenue Officer and Tahasildar, Rampur in the district of Subarnapur in case No. 3 of 2010 calculating the premium at Rs. 60,000/ - (rupees sixty thousand) for conversion of petitioner's agricultural land, situated in mouza -Dunguripalli, Tahasil, Rampur in plot No. 2014 and 2036 totally measuring Ac. 0.200 under Khata No. 337, has been challenged in this writ petition.

(3.) LEARNED Additional Government Advocate is unable to state whether any fresh notification in terms of sub -section (2) of Section 8 -A of the O.L.R. Act after notification dated 28.1.2006 has been issued by the State Government indicating the different National Highways which will be covered under clause (i) of Sub -section 8 -A(2) as -amended vide notification No. 8906 dated 7.7.2006.