KALI CHARAN MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, wherein, two fold directions have been sought for, i.e.,

(2.) The brief facts of the case, as per the pleading made in the writ petition, required to be enumerated, which reads as under:- The petitioner no.1, namely, Kalicharan Mahto, claims to have his Khatiani land situated at Mouza no.107, as per the detail furnished at paragraph-6 of the petition, which is being reproduced hereinbelow:-

(3.) According to the petitioners, the aforesaid land, for the purpose of construction of water treatment plant has been acquired, but, without following the provision as contained under Sec. 4 and Sec. 5-A of the Land Acquisition Act, 1894.