- (1.) This petition seeks the quashing of the order dated 30 October 2017, passed by the Additional District Magistrate (Finance and Revenue), Jalaun at Orai, by which the representation filed by the petitioner for payment of compensation of his land that was acquired for widening of the National Highways has been rejected.
(2.) A finding has been recorded in the impugned order that no part of the land belonging to the petitioner in Gata Nos. 686 area 0.6190 hectare, Gata No. 691 area 0.7800 hectare and 693 area 1.6070 hectare is included in the road widening and, therefore, the petitioner is not entitled to payment of compensation.
(3.) It is submitted by the learned counsel for the petitioner that this finding is incorrect as the portion of his land situated in the aforesaid Gatas has been utilized for widening of road. This issue can be resolved if the petitioner moves an application for demarcation of his land before the Competent Authority.;