NAGOOR ROWTHAR Vs. AKBAR ALISHA SATHGURU SAMIAR

JUDGEMENT

(1.) The suit land is a religious inam land belonging to a mosque of,, which respondent (plaintiff) is manager, and leased by him on a perpetual cowle. It is admitted that prior to the period for which rent is now sued for a portion of this land was acquired under the Land Acquisition Act. The compensation amount was deposited in Court under Sections 31 and 32 of that Act and still remains in deposit, no land having been purchased therewith for assignment in lieu of that acquired.

(2.) It appears to mo that petitioner is clearly entitled to a reduction of rent proportionate to the value of the property acquired.

(3.) The award of the Land Acquisition Officer (Exhibit IV) shows that the owner of the land acquired is the mosque, and whatever right as a tenant petitioner might possess in the land to be assigned in exchange, it is clear both from this order and from Exhibit I that the re-letting of that land rested with plaintiff, and not with him. It does not appear that plaintiff has taken any steps in the matter : certainly it is not suggested "that he has procured the allotment of any such land during the period for which rent is claimed.