AJAY NARAYAN LALL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is filed in public interest seeking a direction to the respondents to construct Joraphatak-Dhokra Ring Road in the District of Dhanbad for which land had been acquired by the respondents in 2011-2012 and compensation was allegedly paid to the land-losers for the said purpose

(2.) The acquisition was done by the Jharia Rehabilitation and Development Authority and it is alleged that Rs.76,12,79,601.00 has been distributed for the acquisition of the land.

(3.) It is contended that if the said Ring Road is constructed, traffic in the city of Dhanbad would be much better. It is further contended that there is a need for such a Ring Road in Dhanbad city because of menace of traffic congestion prevailing in the city.