SUDHANSU KUMAR GHOSE Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) In Miscellaneous Judicial Case No. 586 of 1959 the case of the petitioner is that he had purchased 3 kathas 3 dhurs of land in village Lohanipur, comprised in plot No. 295, khata No. 200, tauzi No. 387, and forming Colony Plot No. 96, at a cost of Rs. 3150/- from Syed Anwar Hussain and his co-sharers by a registered sale-deed dated 23-5-1955, for the purpose of constructing a house. It appears that by a notification dated 2-2-1957, published in the Bihar Gazette, the State Government declared that the land of the petitioner along with other lands were intended to be acquired for a public purpose, namely, for construction of low-income-group houses by the People's Co-operative House Construction Society, Patna. On 9-11-1957, the petitioner filed a claim before the Land Acquisition Officer for compensation for the acquisition of the land in question. The claim petition was heard, and on 20-10-1958, the Land Acquisition Officer made an award under Section 11 of the Land Acquisition Act and the compensation payable to the petitioner was determined to be Rs. 3586/28 nP. A notice of the award was given to the petitioner on 1-5-1959, but the Land Acquisition Officer instead of making the payment of the compensation to the petitioner made a reference to the District Judge under Section 30 of the Land Acquisition Act and directed that the amount of compensation may be kept as deposit in the court of the District Judge. The order of reference made by the Land Acquisition Officer is Annexure H to the supplementary affidavit of the petitioner dated 27-6-1960. In this reference it is said that there was a dispute between the petitioner on the one hand and Shri Dwarka Prasad Gupta, Shri Mahendra Prasad Lall and Bibi Uma Salma on the other with regard to the title to the property acquired and the apportionment of compensation. The case of the petitioner is that there was no dispute with regard to title or with regard to apportionment of compensation as between the petitioner and the three persons named, and so the Land Acquisition Officer had no jurisdiction to make a reference to the Court under Section 30 of the Land Acquisition Act. The petitioner has obtained a rule from the High Court asking the respondents to show cause why the order of reference made by the Land Acquisition Officer under Section 30 of the Land Acquisition Act should not be quashed by a writ in the nature of certiorari under Article 226 of the Constitution.

(2.) In Miscellaneous Judicial Case No. 585 of 1959 the material facts are of a similar character and the petitioner in that case, Shri Sudhanshu Kumar Ghose, has prayed for a similar relief.

(3.) Cause has been shown in both these cases by Learned Counsel on behalf of the respondents to whom notice of the rule was ordered to be given.