GOVIND TURI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of Constitution of India for quashing order dtd. 18/2/2013 whereby representation of the petitioner has been rejected; and for direction upon the respondents to reconsider the matter of appointment of petitioner no. 2 whose lands have been acquired by the respondent-Railway for laying Railway Track.

(2.) The brief facts of the case is that the agricultural land of the writ petitioners was acquired for the purpose of laying railway track and for the aforesaid purpose, L.A. Case No. 08 of 1980-81 was filed before the District Land Acquisition Officer, Dhanbad, in which, notice was issued to the writ petitioners stating therein that 09.68 acres of land is going to be acquired for the purpose of railway track and if they have any objection, they may file objection over their claim.

(3.) Heard Mr. Sudhanshu Kumar Singh, learned counsel for the petitioners and Mr. Vijay Kumar Sinha, learned counsel for the respondents-Railways.