DILIP KUMAR GUPTA @ DILIP KUMAR, S/O LATE MOHAN KUMAR GUPTA, R/O VILLAGE, P.O. & P.S. AKBARNAGAR, DISTRICT: BHAGALPUR Vs. THE STATE OF BIHAR, THROUGH ITS PRINCIPAL SECRETARY, DEPARTMENT OF REVENUE & LAND REFORMS, MAIN SECRETARIAT, PATNA

JUDGEMENT

(1.) Heard the parties.

(2.) The matter at issue is the acquisition of a parcel of land bearing plot no. 4234, area 1.5 acre, situate at Mauza Akbarnagar, Police Station Sultanganj, District Bhagalpur for the purposes of construction of a building for Akbarnagar Police Station.

(3.) The petitioner has filed the present writ petition under Art. 226 of the Constitution of India assailing the validity and correctness of Notification dated 14.06.2010 issued under Sec. 4 read with Sec. 17(4) of The Land Acquisition Act, 1894 (in short, the Act) under the signature of Deputy Secretary of the Government, Department of Revenue and Land Reforms, Government of Bihar, Patna. The petitioner has also assailed the validity and correctness of declaration made under Sec. 6 of the Act by notification dated 15.06.2010. Both the aforesaid notifications under Sec. 4 read with Sec. 17(4) as also declaration made under Sec. 6 of the Act have been brought on the record as Annexure-1 series to the writ petition.