MANJU SINGH @ MANJU DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the learned advocates, the Appeal is heard and is decided today.

(2.) Feeling aggrieved by the order dated 28th April 2011 rnade by the learned single Judge in CWJC No. 7918 of 2006, the writ petitioner has preferred this Appeal under Clause 10 of the Letters Patent.

(3.) The appellant-writ petitioner is a resident of Village - Nasibuchak, P.O. -Fatuha, District - Patna. She was the owner of the agricultural lands bearing Survey Plot No. 1401 of Khata No. 211; Plot No. 1405 of Khata No. 62; and Survey Plot No. 1445 of Khata No. 100 admeasuring 0.49 acres. The said land was acquired by the State Government on 21st July 1990 for the purpose of the East Central Railway (hereinafter referred to as "the Railway") for expansion of Fatuha Railway Station. It is the claim of the appellant that her entire land, the only livelihood, was acquired under the aforesaid acquisition. At the relevant time, the Railway had assured that those persons whose land was acquired under the said acquisition, at least one member of the family will be offered employment. As no member of the appellant's family was offered employment in the Railway, the appellant approached this Court under Article 226 of the Constitution in CWJC No. 7918 of 2006.