SUSHARI MAHTAIN Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) By way of this C.M.P., order dtd. 7/11/2022 passed by the learned Civil Judge, Senior Division-II-cum- L.A. Judge, Bokaro in Civil Miscellaneous Petition No.5 of 2022 (arising out of Land Acquisition Reference Case No.231 of 1981) has been assailed.

(3.) Learned counsel for the petitioner has submitted that before the District Land Acquisition Officer, Dhanbad, Land Acquisition Reference No.231 of 1981 was decided and the appeal against the same was also preferred and the same was allowed and the matter was remanded by the Appellate Court to the concerned L.A. Judge, where the land acquisition case was pending. In that case, the proceeding of the same was dismissed on this ground that no steps were taken for service of notice to opposite party Fulmani Mehatain.