SUBHASH BAROI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS case was heard on 11.03.2014 and today is fixed for delivery of order.

(2.) THIS is an application under Article 226 of the Constitution of India whereby petitioners have challenged the legality and correctness of the order dated 09.12.2009 passed by the Addl. Deputy Commissioner, Bongaigaon in MC No. 1/2008 declaring that respondent No. 7 is entitled to land acquisition compensation for acquisition of the land in question.

(3.) CASE of the petitioner is that they are the legal heirs of Late Gobinda Chandra Baroi. Father of the petitioners had purchased a plot of land measuring 3 bighas 3 Kathas 19 lechas covered by KP Patta No. 21 Dag No. 83 (Old)/635 (New) of Village No. 1 Nowapara under Bijni Revenue Circles in the district of Bongaigaon from one Maheshwar Roy on 21.02.1959 by executing a registered sale deed. He had also purchased two other plots of land measuring 3 kathas 8 lechas and 3 bighas 2 kathas 11 lechas covered by KP Patta No. 72 Dag No. 290 and KP Patta No. 72 Dag No. 82 (Old)/634 (New) respectively of Village No. 1 Nowapara under Bijni Revenue Circle from one Nareswar Roy on 19.02.1959. Both Maheshwar Roy and Nareswar Roy were brothers.