- (1.) To understand the question sought to be got referred some brief facts are necessary. The land in question at Gurusaday Dutt Road belonged to one Farooque, who died in April, 1984. His wealth-tax assessment for the accounting year ending March 31, 1984, accepted at that time the valuation of the house and land at Rs. 18 lakhs and odd.
(2.) While Farooque was alive the land had been sought to be acquired and Farooque had made a claim to the authorities for compensation upwards of Rs. 60 lakhs.
(3.) Ultimately, however, after issuance of advertisements inviting objections, the possession of the land was taken and, therefore, vesting occurred, as late as in 1987.;