S. Chandrashekhar, J. - (1.) Seeking a direction to the respondents for payment of compensation to the petitioner, the present writ petition has been filed.
(2.) The petitioner claims ownership over the land comprised in khata No. 29, plot No. 641 under Thana -Itkhori admeasuring about 0.09 acres. It is asserted that the said land was mutated in the name of grandfather of the petitioner and rent was deposited upto 2011 -12. Subsequently, the petitioner came to know that the said land has been used for the Police Station, Itkhori and the respondents have constructed a boundary wall around the land belonging to the petitioner.
(3.) A counter -affidavit has been filed on behalf of the respondents stating that the land comprised in khata No. 29, plot No. 641 under Thana -Itkhori has not been acquired by the respondents. The land in question remained under the possession and control of Primary Health Centre, Itkhori before establishment of Hospital at Itkhori. It is pleaded that the petitioner never remained in possession over the land in question. An enquiry was conducted and the enquiry report discloses that the petitioner was never in physical possession over the land in question.;