KRISHNA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the respondents to prepare an award and make payment of interest (delayed compensation) @ 15% per annum over the same for acquisition of the land appertaining to Khata no.01, plot no.20, Thana no.145, Mouja Ramgarh Cantt., village Nai Sarai, P.S. Mandu, Pargana Jagesar, District Hazaribagh for expansion of N.H.33.

(2.) Heard learned counsel for the parties and perused the materials available on record.

(3.) On the objection of the petitioner's father- Jag Narayan Singh against the quantum of compensation fixed by the award prepared in Land Acquisition Case no.12 of 1985-86, Land Reference Case no.18 of 1990 was registered in the court of Additional District Judge-cum- Special Judge, L.R. Cases, Hazaribagh. The said case was finally disposed of vide judgment dtd. 23/4/2005 holding as under:-