MANAS SETT Vs. UNION OF INDIA

JUDGEMENT

(1.) THE moot question to be decided in this writ application is whether even after expiry of the Requisition and Acquisition of Immovable Property Act, 1952 (hereinafter referred to as the Act, 1952), the acquisition made under Section 6 of the Act 1952, the respondents can still hold the property of the petitioners under acquisition and to decide this question some necessary facts are to be portrayed.

(2.) ADMITTEDLY , petitioners 1 to 4 are the descendants of late Banbehari Sett. Petitioners 5 to 8 are the heirs and legal representatives of Gostabehari Sett and petitioners 9 arid 10 are daughters -in -law of late Gostabehari Sett. They have prayed for quashing the order of the Deputy Commissioner, Ranchi, dated 12.1.1965 as contained in Annexure -2 and also for issuing a writ of mandamus to direct the respondents to do requisition the property in question commonly known as Hem kunj Prayer has also been made to prohibit the respondents and their officers from giving effect to the said order of the Deputy Commissioner and from changing the nature and character of the property resulting in deterioration of the same. Prayer for finalising the payment of recurring compensation within a definite period has also been made.

(3.) THE property in question belongs to the petitioners is not disputed by the respondents and, as such, the description of the same need not be reiterated.