BHAGWAT GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the respondents informs at the outset that in compliance with the earlier order of this Court dated 09.03.2010, counter affidavit of the respondents has been filled and the cost amount of Rs. 500/-has also been deposited with the Registry. Learned counsel produces a copy of the receipt of deposit.

(2.) The grievance of the petitioners in this case for which they have claimed a relief for issuance of a direction upon the respondents to pay them compensation for the lands acquired by the respondents.

(3.) In the counter affidavit of the respondents, it appears that the claim of the petitioners that they happen to be the owners of the land which was acquired by the respondents, has been accepted and it is also acknowledged that the petitioners are entitled to receive compensation. It is stated in the counter affidavit that the representation which the petitioners have filed, is under active consideration and a decision on the amount of compensation payable to the petitioners is in the process of being taken and it is expected that within the next two months the final decision on the amount of final compensation to be paid to the petitioners would be taken.