Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India.
(2.) The petitioner has sought for relief seeking a refraining order in constructing Model School over their raiyati land pertaining to Khata No.152 out of Khewat No.7 which contains 4 plots i.e. 2221-0.65; 2224-1.17; 2225- 3.37; 2230-0.44, total 5.63 acres.
(3.) The grievance of the petitioners is that in the records of rights with khatian the name of the ancestors of the petitioners has found mentioned under the column of 'name of land holder' and therefore the petitioners are having valid right and title over the land in question and as such before making any construction over the said land, appropriate proceeding under the acquisition act ought to have been initiated but without resorting to the same the decision to construct the school over the land in question is highly improper and illegal.;