BELI SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the counsel for the State.

(2.) THIS application has been filed by the petitioner for a direction to the Collector, Patna as well as other respondents for making payment of compensation of structure standing over the land of the petitioner, acquired by the respondents for construction of Transport Nagar in Village Jaliari, P.S. Agam Kuan, Patna. Admitted facts of the case of the petitioner is that the land of the petitioner was acquired by notification and declaration dated 6.4.1985 under Sec. 17(4) i.e. under emergent provision of the Land Acquisition Act, 1894 . The acquisition was for construction of Transport Nagar and the possession of the land was taken. This land was purchased by the petitioner in the year 1979 through registered sale deed for construction of her residential house. The construction in fact has already began after sanction and approval of map from P.R.D.A.

(3.) PETITIONER 'scase is that before notification of acquisition she has already invested more than fifty thousand for construction. The respondents categorized the acquired land in two categories and fixed the rate on that basis. The rate for the petitioner 'sland was fixed at lower rate.