LAWS(PAT)-2008-4-96

KAMESHWAR PRASAD SHARMA Vs. MAYA DEVI WITH

Decided On April 22, 2008
Kameshwar Prasad Sharma Appellant
V/S
Maya Devi With Respondents

JUDGEMENT

(1.) ALL the three writ petitions pertain to land acquisition proceedings under the same notification dated 31.8.1992 which is prayed to be quashed and accordingly they have been heard together and are being disposed of by this common order.

(2.) HEARD learned counsel for the parties. The stand of the petitioners in each of the three cases is that the notification for acquisition of land was issued by the Collector, Jehanabad under Section 4 of the Act on 31.8.1992 but thereafter the further steps have not been taken within the statutory period laid down under Sections 6(1)(ii) and Section 11 -A of the Act. It is submitted that against the same notification, for the same relief and on the same grounds earlier CWJC No. 7181/2000 (Ramchandra Prasad Sharma and Others V/s. The State of Bihar and Others) was filed by other affected landowners and the same was allowed by order dated 27.6.2003 by this Court which is reported in 2003(3) PLJR 775.

(3.) LEARNED counsel for the petitioners submits that the present cases stand on identical footing and thus these writ petitions also ought to be allowed for the reasons stated in the said judgment.