RAM DULARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Reply to the supplementary counter affidavit, filed on behalf of respondent nos. 2 and 3, is filed on behalf of the petitioner. Let it be kept on record.

(2.) Heard learned counsel for the petitioner as well as learned AC to AG for the State.

(3.) This writ petition has been filed for issuance of direction to respondents to pay compensation to the petitioner against acquisition of her land of Khata No. 33 containing Khesra No. 579 Mauza Baigwan which is said to have been acquired for construction of road under Pradhan Mantri Gram Sarak Yojna.