PRAVIN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The case is taken up through Video Conferencing.

(2.) The present writ petition has been filed for issuance of direction upon the respondents to grant compensation along with interest to the petitioner in lieu of acquisition of his land appertaining to Khata No. 9, Plot No. 439, Village-Sayal Thana No. 23, District Ramgarh, measuring an area of 27 Decimals which was acquired by the respondents vide L.A. Case No. 03/81-82. Further prayer has been made for issuance of direction upon the respondents to provide employment to the petitioner under their Rehabilitation and Resettlement Policy (R & R Policy) in lieu of acquisition of the said land.

(3.) Learned counsel for the petitioner submits that the said land was purchased by the petitioner's mother, Balmati Devi, by virtue of registered sale-deed in the year 1966 from one Jageshwar Sao. Subsequently, the said land was mutated in her name vide Mutation Case No. 87 of 1969-70 and she came in possession of the same. The rent of the said land was continuously paid to the government. It is further submitted that the State Government initiated a land acquisition proceeding vide L.A. Case No. 03 of 1981-82 for acquisition of the land measuring an area of