SAPAT KHAN Vs. CIVIL JUDGE

JUDGEMENT

(1.) These two writ petitions are off-suit of same land acquisition proceedings in which land of father of petitioners and respondents, was acquired by the Government for RIICO.

(2.) In Writ petition no. 5003/2010 petitioners have challenged order passed by Land Acquisition Officer under Section 18 read with 31 (2) of Land Acquisition Act, 1894 making reference in the matter of apportionment of compensation keeping in view the claim made by sisters of petitioners.

(3.) In Writ Petition No. 2840/2010, same petitioners have challenged order passed by Board of Revenue by which matter has been remanded to the Sub Divisional Officer, which questioned the correctness and validity of mutation made in favour of petitioners alone.