DEEPAK Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner is represented by Mr. Vijay Kant Dubey, Advocate and the State is represented by JC to G.A.

(2.) This Public Interest Litigation is filed seeking direction upon the respondents, particularly the first respondent to forthwith disburse the compensation amount to the land owners whose lands were acquired for the purpose of new terminal of Birsa Munda Airport Extension, Ranchi.

(3.) The petitioner, who claims to be a journalist, has filed this public interest litigation alleging that even though 350 acres of lands were acquired in the year 2009 for the purpose of new terminal of Birsa Munda Airport Extension, Ranchi, and the Government of Jharkhand has alloted merely Rs. 100 crores being paid for the compensation to the land owners. It is further alleged that out of the compensation amount, only about Rs. 20.50 crores have been paid so far and the remaining amount has not been disbursed, and therefore, the petitioner has filed this PIL seeking for a direction upon the respondents to disburse the compensation amount to the land owners. The petitioner has also alleged that one Government official namely Sri Shailendra Bhushan has purchased about 70 decimals of land in the disputed village at Hetu in the name of his two sons and also mutated the land in their names. The said Sri Shailendra Bhushan is alleged to have obtained compensation of Rs. 59.44 lakhs in the name of his sons. According to the petitioner, the said officer has deliberately purchased the disputed land so as to get the compensation from the Government.