SUMITRA DEVI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present writ petition discloses a novel use of the Land Acquisition Act of 1894 (hereinafter referred to as the Act) for acquiring citizen's property.

(2.) The petitioner Smt. Sumitra Devi had purchased a constructed property in the year 1964, which according to her comprised of 4 Khasra numbers i.e. 303, 340 and 304, besides an unnamed Khasra number. The constructed portion i.e. the building part had been taken on lease by the Education Department of the respondent-State Government for running Govt. Hr. Sec. School therein.

(3.) The respondent-State vide notifications Annexures P.2 and P.3 respectively issued under sections 4 and 6 of the Act and published simultaneously on May 12, 1972 acquired entire khasra No. 303 which comprises of an area measuring 11 Marlas and 41 feet.