RAM KRISHNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application, the petitioners have inter alia prayed for quashing of a notification dated 7-5- 1986 issued under Section 4(1) of the Land Acquisition Act (hereinafter referred to as the Act) and the declaration dated 4-5-1987 issued under Section, 6 thereof as also the award dated 28-9-1987 issued by the Land Acquisition Officer, Begusarai and further for issuance of a writ of or in the nature of mandamus directing the respondent to withdraw from the acquisition of the land of the petitioner and, further commanding the respondents not to interfere with the physical possession of the petitioner.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioners were originally the owners of lands in question. By notification dated 7-5-1985 issued under Section 4(1) of the said Act the lands of the petitioners appertaining to Khata Nos. 455, 391 and 625, Khasra Nos. 467, 468 and 617 covering an area of 5.68 acres were sought to be acquired for the rehabilitation of Ganga eroded persons of village Kashimpur. The petitioners filed their objections under Section 5(a) of the Act. However, the said objection was rejected by an order dated 2-5-1987 and on 4-5-1987 a declaration under Section 6 of the Act was issued.