BHAJNU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:

(2.) The case of the petitioner is that she is recorded owner in possession of land comprised in Khata No.95, Khatauni No.173, Kite 9, measuring 25.10 bighas, situated at Mohal Kando Haryas, Tehsil Dadahu, Distt. Sirmour, H.P. Had Bast No. as per jamabandi for the year 2015 16, in terms of jamabandi for the year 2015 2016, appended with the petition as Annexure P 1.

(3.) As per the petitioner for the purpose of construction of Khala Kiar to Koti Dhiman, in Tehsil Renuka, District Sirmaur, H.P., the land of the petitioner mentioned hereinabove was utilized by the State, which construction was undertaken by the Department concerned in the year 1995 96 by taking physical possession of the land forcibly from her. She resisted to the said illegal and unlawful entry of the respondents upon her land, but she was assured by the authorities concerned that her land would be acquired as per law and due and admissible compensation would be paid to her, but as due compensation was not been paid to the petitioner with regard to the land which stands utilized by the State for the construction of the road, hence the petition.