RAJ BALLABH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) Learned counsel for the petitioner has submitted that no award has been prepared in connection with Plot No. 135, Khata No. 4, village Dardag, area 0.02 3/4 decimal.

(3.) He submits that the respondents are offering the petitioner to take the compensation but the award has not been annexed in the counter affidavit filed by the respondents. The learned counsel has submitted that in fact no award has been prepared.