BINA DEVI UMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present interlocutory application has been filed on behalf of the respondent no. 3, an affidavit of which has been sworn by one Bibhuti Mandal, Executive Magistrate, Deoghar having additional charge of District Land Acquisition Officer, Deoghar, praying inter alia to exempt him from personal appearance in terms with order dtd. 27/6/2022 passed by this Court in the present writ petitions.

(2.) Pursuant to the aforesaid order, a supplementary counter affidavit has been filed on behalf of the respondent nos. 2 and 3 stating inter alia that the said matter has been reviewed, whereafter it came to light that there was an omission and typographical mistake in the reference as contained in letter no. 398/L.A dtd. 18/4/2022. Accordingly, after rectifying the mistake, a reference as contained in letter no. 555/L.A dtd. 2/7/2022 has been forwarded to the Principal District and Sessions Judge-cum-Land Acquisition, Rehabilitation and Resettlement Authority, Santhal Pargana Division, Dumka (a copy of the said reference has been annexed as Annexure- SCA/C to the said supplementary counter affidavit).

(3.) Mr. Ashish Kumar Thakur, AC to AAG-III appearing on behalf of the respondents in W.P.(C) No. 2309 of 2022, while referring to rectified reference as appended with letter no. 555/L.A dtd. 2/7/2022 issued by the District Land Acquisition Officer, Deoghar, submits that the names of the awardees Dasrath Sah, Brahmadeo Umar [the deceased husband of the petitioner of W.P.(C) No. 2309 of 2022] and Bajrang Prasad as well as of the objector Viplav Bose have duly been mentioned in the same. The number of the case has also been rectified as Land Acquisition Case No. 90/2019-20.