SURENDRA DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard leaned counsel for the petitioner; learned AAG 12 for the State and learned counsel for the Union of India.

(2.) Pursuant to order dated 05.12.2019, a counter affidavit has been filed on behalf of respondents no. 6 and 7 and another on behalf of respondents no. 8 and 9. From the same, it transpires that the remaining amount of compensation for the land acquired, an amount of Rs. 11,21,404/- has been transferred into the account of the petitioner through RTGS on 10.01.2020. Receipt of the money is not disputed by learned counsel for the petitioner.

(3.) Having gone through the counter affidavit of respondents no. 8 and 9, it transpires that the additional demand of Rs. 19,30,03,159/- was raised before them on 12.09.2015. However, the further stand is that the said amount was sanctioned by the Ministry of Home Affairs on 09.08.2018 and thereafter sent on 16.08.2018. There is absolutely no justification for the respondents no. 8 and 9 to have sat over the matter by non-release of fund for full three years. There is also no explanation for the same.