ARJUN OSTA Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petitioner has sought for quashing the notices contained in Memo no. 312 dated 3rd June, 2006, and Memo no. 348(A) dated 26th June, 2006, issued by the Respondent no.2, District Land Acquisition Officer, Deoghar, directing the petitioner to deposit amount of Rs. 3,69,972.95, and/or half of the awarded amount under compensation in lieu of acquisition of land for construction of Railway line project of mouza/bank no. 910/922, khat no. 80 of land measuring area 2.20 acres. The petitioner had also sought for interim order from restraining the respondents for taking the coercive steps for recovery of the half of the awarded amount.

(3.) From the order dated 9th May, 2007, it appears that this Court had directed the petitioner to deposit the Bank Guarantee to the tune of Rs. 1,84,906.43, whereupon no coercive steps shall be taken against him for realization of the same.