Shyamsundar, J. - (1.) This writ petition is by a widow of one M.A. Alwar who sought for being awarded compensation in regard to lands that belonged to her husband and had been leased out during his life time. The compensation became due following the vesting of the lands in Government under Section 44(1) of the Land Reforms Act, (hereinafter called as the Act). In the usual course her husband would have been entitled to the compensation to be awarded for vestiture of the lands in Government.
(2.) As the petitioner's husband Sri M.A. Alwar is now no more therefore it is the widow who moved the Tahsildar for being awarded compensation as enjoined under Section 47 of the Act. The learned Tahsildar after an enquiry finds that apart from the widow there was no one interested in seeking compensation either as an intermediary or otherwise and therefore as the legal representative of late Alwar, the widow was entitled to the compensation awardable for the lands in question. That compensation the Tahsildar computed at Rs.31,454-50 and directed payment of the same.
(3.) Aggrieved by that order the lady preferred a revision petition to the Divisional Commissioner unsuccessfully. The learned Divisional Commissioner by an order made on 19th July, 1983 had dismissed that revision petition.;