DOMAN PASWAN Vs. STATE

JUDGEMENT

(1.) This writ petition is directed against the notification No. P.L.A. 16 of 1981-82 Issue No. 200/Part 8 of the Patna District Gazette dt. 1st Feb., 1982 purported to be under S.4 of the Land Acquisition Act, 1894 whereby and whereunder it was declared that the lands as mentioned therein are to be acquired for public purposes and the order dt. 27th Aug., 1982 passed by the Additional Collector, Patna (respondent 3) as contained in Annexure-1 to the writ petition whereby and whereunder the objections filed by the petitioners under S.5-A of the said Act was rejected.

(2.) The facts of the case lie in a very narrow compass.

(3.) It is admitted that the respondent 5 issued a requisition to the State of Bihar for compulsory acquisition of the lands in question situate in village Rukunpura, Police Station, Danapur, which are located in the Patna Danapur Road and adjacent to East of Patna Danapur Canal. It is stated that the lands in question are within the green belt as set out by the Patna Improvement Trust in its master plan.