RAJEEV RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) 2023 In this case, the petitioner is challenging the letter dtd. 13/4/2021 issued by the respondent no.3 (Sub Divisional Officer, Udakishunganj, District-Madhepura), by which the respondent no.3 requested the Branch Manager of Bandhan Bank, Purnea Branch, to stop the withdrawal of the amount from the account of the petitioner. Further prayer of the petitioner is to direct the respondent no.3 to return the compensation amount, which has been granted for his acquired land and also not to give effect to the letter dtd. 16/4/2021 issued by the respondent no.3, by which the respondent no.3 requested the Branch Manager of Bandhan Bank, Purnea Branch, to withdraw the compensation amount along with interest from the account of the petitioner and credit the same in the account of the Additional District Land Acquisition Officer, Udakishunganj.

(2.) The short facts of this case are that the land of the petitioner was acquired by the Road Transport and National Highways Department in Land Acquisition Case No. 01 of 2017-18 and finally the award dtd. 10/6/2019 was passed. After the award, the compensation amount was deposited in the bank account of the petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner was in peaceful possession of his land and the same has been acquired by the respondent authorities and when everything was found to be in order the payment of compensation was granted to the petitioner. He further submits that the letter of the Sub-Divisional Officer directing the petitioner to refund the compensation amount is illegal as the payment of the compensation has been made after due verification of documents submitted by the petitioner.