LAXMI RAM Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) In CWP No. 1865 of 1995 this Court directed the respondent -State of complete the acquisition proceedings of the petitioners land alleged to have been unauthorisedly taken into possession for the purposes of construction of Gaura -Chail road.

(2.) Pursuant to the direction issued by this Court in the aforesaid writ petition, proceedings for acquisition of land under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) were initiated and after due compliance of all formalities, the Land Acquisition Collector, passed an award dated 19.3.1998 holding that the petitioner was not entitled for any compensation as the land in question belonged to the State.

(3.) Aggrieved by the said award, petitioner filed a petition under Section 18 and 30 of the Act, which was duly adjudicated and after a detailed enquiry it was held that petitioner was not entitled for any compensation as the State was the owner of the land.