AMRENDRA JHA Vs. STATE OF JHARKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Bhawesh Kumar, learned counsel appearing for MADA, submitted that as per the available fund, MADA has issued cheque of Rs. 5,000/- each to the petitioners and had written letter to Government for more funds.

(2.) Counsel for the State is not in a position to say whether they have informed the concerned authority in this matter or not. However, as prayed by Mr. Allam and Mr. Bhawesh Kumar, four weeks time is allowed for filing compliance report on behalf of the State and on behalf of MADA in all the cases.

(3.) Put up on 17th January 2011 along with Cont. Case (Civil) Nos. 741/10, 558/10, 525/10, 520/10, 514/10, 383/10 and 585/10 under the heading for orders within which, compliance report must be filed failing which, the Managing Director of MADA and concerned Secretary, Urban Development Department shall appear before this court at 10.30 AM on the next date..