HARIMANDIRJI SAHEB Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) In this case the petitioner has obtained a rule from the High Court calling upon the respondents to show cause why the notification of the State Government under Section 4 of the Land Acquisition Act, dated the 8th October, 1958, and subsequent amendments of the notification by notifications dated the 5th February 1960 and the 2nd June, 1960, and another notification dated the 2nd June, 1960, of the State Government under Section 6 of the Land Acquisition Act should not be quashed by grant of a writ in the nature of certiorari under Article 226 of the Constitution.

(2.) IN the 4th line read 'at the cost of Secretary, Narayani Kanya Pathshala for 'at the public expense'. In the 10th to 12th line read '3 bighas 7 kathas 9.256 chitaks of standard measurement, equivalent to 1 -117 acre for '3 bighas 5 kathas 13.184 chitaks of standard measurement equivalent to 1 -088 acres.

(3.) IN the 25th line delete S. P. No. 1085