DHARAMSHILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned GP 15 for the State.

(2.) The petitioner has moved the Court for the following relief:

(3.) Learned counsel for the petitioner submitted that for the first time, he received notice under Section 3G of the National Highways Act, 1956 (hereinafter referred to as the 'Act'), with regard to his land being acquired and the compensation determined. It was submitted that the same has been done on an erroneous presumption that the land was agricultural whereas, the fact is that it was commercial. In support of such contention, learned counsel drew the attention of the Court to various sale deeds, which indicate that the rate of the adjoining land was much higher than the rate which was fixed for payment of compensation to the petitioner.