VISHNU RAM BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. S. K. Deo, learned Counsel for the Petitioner submitted that Petitioner filed a representation on 15.02.2010 for payment of grant under the provisions of SC & ST (Prevention & Atrocities) Act' 1989, but only a sum of Rs. 25,000/- was paid to him and thereafter nothing has been done.

(2.) On the other hand, Mr. D. K. Dubey, learned State counsel submitted that apart from the trial of criminal case instituted by the Petitioner, a Land Ceiling Case No. 1 of 1992-93 against Smt. Sarswati Devi wife of the Petitioner and another case filed by her for restoration being S.A.R. Case No. 12 of 2008-09 are pending. The parties in land ceiling and land restoration case are not taking interest. The Petitioner's case will again be placed before the District Welfare Committee at proper time.

(3.) The palies are not in a position to inform this Court whether Petitioner is entitled to any benefit or not and to what extent.