RAJMATA GYANI MAHARANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners in this application had initially prayed for issuance of a writ of mandamus commanding/directing respondent No. 6:

(2.) ON or about 6-8-1990, the petitioners filed an application for amendment of the writ petition bringing on records certain subsequent events wherein, inter alia, prayer was made to insert the following relief's in paragraph 1 of the writ petition:

(3.) THE ex-proprietor of the Nawagarh Raj estate did not file any return, but respondent No. 6, suo motu initiated a proceeding for payment of compensation which was registered as Compensation case No. 2 of 1952-53. A Draft Compensation Roll was prepared but according to the petitioner, the same was against the provisions of law. It was also contended that expropriator was entitled to compensation in relation to the minerals which were un worked.