SADHU SINGH MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the request of the counsel for the petitioner, "The Additional Director-cum-Chairman, Visthapan Nirgaman Samiti, Subernarekha Multipurpose Project, Bikas Bhavan, Adityapur, P.O. and P.S.- Adityapur, District- Seraikella-Kharsawan" is permitted to be impleaded as respondent no. 7 in the present writ petition.

(2.) Necessary insertion in the cause title of the writ petition be made by the counsel for the petitioner in course of the day.

(3.) The present writ petition has been filed for quashing memo no. 06 dtd. 6/1/2016 (Annexure-4 to the writ petition) issued by the respondent no. 2-Rehabilitation Officer No.-2, Subernarekha Multipurpose Project, Chandil whereby the petitioner's claim for issuance of 'Separate Vikas Pustika' in his favour has been rejected on the ground that as per master-card no.10069 issued to his father- Kalipad Singh Munda in the year 2006 (28/8/2006), the petitioner's age was mentioned as 22 years and as such he was not major on 6/10/1987 i.e. the date of issuance of notification under Sec. 4(1) of the Land Acquisition Act, 1894 (in short, "the Act, 1894") with respect to Chano village.