CHUNNU BHANDARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner had moved this Court by way of this writ petition for a direction upon the respondents to pay compensation for the land with interest, in accordance with law, for an area of 2.10 acres, which according to the petitioner, was illegally acquired without following the procedure of the Land Acquisition Act, 1894, for the period from 1970 to August, 1989.

(3.) A counter affidavit had been earlier filed on behalf of the Respondents State, in which, it is stated that the Award could not be made within the time as provided under the L.A. Act, 1894, and the entire process of acquisition of land had lapsed as being time barred. In the meantime, the separate Pakur district was created. It is also stated in the said counter affidavit that fresh process of acquisition of land is being done by the Land Acquisition Officer, Pakur. The matter was adjourned in oder to enable the counsel for the RespondentsState to receive instruction whether the process of the land acquisition has been initiated afresh. Today on the instruction, learned counsel for the RespondentsState submits by producing a copy of the Letter No. 48 dated 11.06.2012 that a sum of Rs. 63,28,736/ has been allocated for the purposes of the payment of compensation against the land acquisition in respect of Fathepur Medium Irrigation Project under Hirapur Block, District Pakur, issued by the Water Resources Department.