PARMESHWAR MAHATHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) Learned counsel for the petitioners, Mr. Bibhash Sinha has submitted that petitioners have preferred the writ petition for direction upon the respondent no.2 (Land Acquisition Officer, Bokaro Steel City, Bokaro) to consider the representation dtd. 4/9/2015 served by the petitioners regarding objection in connection with notification dtd. 7/4/2015 for the acquisition of land pertaining to plot No.985 under Khata No.06 within Mouza Bandgora No.35, P.S. Pindrajora, District- Bokaro.

(3.) The said notification has been published u/s 3(ii) under the National Highways Act, 1956 for the acquisition of land in Dainik Jagran, Hindi daily newspaper dtd. 13/4/2015.