MD. ABU BAKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dtd. 30/9/2015 (Annexure-16 to the writ petition), whereby the respondent no. 4 - the District Land Acquisition Officer, Ranchi declined either to pay compensation or to release the lands of the petitioners. Further prayer has been made for issuance of direction upon the respondents either to pay compensation along with interest @ 18% per annum from the date of acquisition till the date of actual payment or to release the lands in favour of the petitioners within a specified period.

(2.) Heard learned counsel for the parties and perused the impugned order dtd. 30/9/2015 passed by the respondent no. 4.

(3.) It appears that the respondent no. 4 entertained the petitioners' representation preferred by them in view of order dtd. 21/10/2013 passed by this Court in W.P.(C) No. 410 of 2013. While considering the petitioners' representation, the respondent no. 4 made factual observation that the lands in question were acquired in the year 1943-44 and the ancestors of the petitioners were paid compensation for the same. The said acquired land has been in possession of the Airport Authority of India (AAI) for last 72 years and the petitioners, after several years, claimed compensation on the current market rate without any basis.