JETHAN BHUIYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONERS earlier filed application for quashing the grant of administrative sanction by respondent no. 4 the District Magistrate, Gaya for acquisition of land situated in village Shri Rampur for construction of the "approach road". However during the pendency of the writ application acquisition proceeding has come to an end and the land belonging to the petitioners have been acquired and accordingly, their prayer is to quash the acquisition.

(2.) IN view of the order, which I propose to pass in the writ application, I deem it inexpedient to give a detail facts of the case.

(3.) THEREAFTER it seems that a notification (Annexure 14) under Sec. 4 of the Land Acquisition Act was published in the daily Newspaper on 2nd of November, 2005. Petitioners filed objection as contemplated under Sec. 5A of the Land Acquisition Act, hereinafter referred to as the Act, claiming to be the owners of a portion of land acquired and contending that it is not required for public purpose. By order dated 22.12.2005 passed in Land Acquisition Case No. 24 of 2005 -2006 the Collector under the Act rejected the objection raised by the petitioners under Section 5A of the Land Acquisition Act only on the ground that in view of the order of this Court the land acquisition proceeding is to be completed within specified time. After rejection of the objection the Collector under the Act proceeded with the land acquisition proceeding and ultimately acquired the land and given award.