HARIHAR PRASAD GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the respondent nos. 7, 8 and 9 to pay appropriate compensation along with statutory interest as per the order dtd. 27/2/2017 passed by the respondent no. 3 - the Additional Collector, Chatra in Misc. Case No. 06/2016-17 with respect to the land appertaining to Khata No. 134, Plot Nos. 40, 438/4, 1172/3, 1302/6, 1205/2 and 1100/2, measuring an area of 0.15 acre, 0.34 acre, 1.00 acre, 0.85 acre, 1.35 acre and 1.00 acre respectively (total 4.69 acres), acquired at the instance of the respondent-National Thermal Power Corporation Limited (NTPC Limited), Karnpura Project, Tandwa, Chatra. The present writ petition has been filed for issuance of direction upon the respondent nos. 7, 8 and 9 to pay appropriate compensation along with statutory interest as per the order dtd. 27/2/2017 passed by the respondent no. 3 - the Additional Collector, Chatra in Misc. Case No. 07/2016-17 with respect to the land appertaining to Khata No. 134, Plot Nos. 1066 and 450, measuring an area of 2.05 acres and 3.65 acres respectively (total 5.70 acres), acquired at the instance of the respondent-National Thermal Power Corporation Limited (NTPC Limited), Karnpura Project, Tandwa, Chatra.

(2.) Learned counsel for the petitioner submits that the orders dtd. 27/2/2017 passed by the respondent no. 3 in Misc. Case No. 06/2016-17 and Misc. Case No. 07/2016-17 were challenged by the respondent - NTPC Limited before the Revisional Authority i.e., the Commissioner, North Chotanagpur Division, Hazaribagh being Revenue Revision No. 132/2019. However, the said revision was dismissed by the Revisional Authority being time barred vide order dtd. 5/3/2020. Aggrieved with the said order passed by the Revisional Authority, the respondent - NTPC Limited preferred a writ petition before this Court being W.P.(C) No. 1696 of 2020 which was disposed of vide order dtd. 2/9/2021, whereby the order dtd. 5/3/2020 passed by the Revisional Authority was quashed with a direction to the said authority to hear and dispose of Revenue Revision No. 132/2019 on merit. The petitioner was respondent no. 13 in the said writ petition.

(3.) Mr. Prashant Pallav, learned DSGI appearing on behalf of the respondent-NTPC Limited, submits that on remand, Revenue Revision No. 132/2019 is still pending before the Revisional Authority.