SATISH KUMAR RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Narendra Kumar, learned advocate for the appellant and Ms. Nutan Sahay for the State.

(2.) The appellant felt aggrieved by the order dtd. 6/7/2021 passed by the learned Single Judge in CWJC No. 2167 of 2018, whereby his claim of being an owner of the land, which was acquired for construction of ITI building, was rejected.

(3.) The appellant had contended before the learned Single Judge that the land in question was acquired without appropriate notice and compensation to the appellant as the land owner.