Chakradhari Sharan Singh, J. - (1.)An order, dated 10.06.2019, passed by the Competent Authority-cum-District Land Acquisition Officer, Buxar, issued vide Memo. No. 175, is under challenge in the present writ application, whereby the petitioner's claim for grant of compensation against acquisition of land for widening of N.H.-84 has been rejected.
(2.)It appears from the impugned order that the District Land Acquisition Officer, Buxar, has treated the land in question to be a Government land and has refused to accept the petitioner's plea that the same was raiyati land.
(3.)Description of the land has been given in paragraph 1 of the writ application itself, which appertains to Khata No. 899, R.S. Plot No. 4694, situate at Mauza Dhakaich in the district of Buxar.
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