ABHAY KUMAR SHROFF Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) C.M.P. No. 154 of 2025 has been preferred under Article 227 of the Constitution of India against the order dtd. 31/7/2024 passed by the Principal District and Sessions Judge-cum-Land Acquisition, Rehabilitation and Resettlement Authority, Dumka in Civil Misc. Case No. 12 of 2022/ 06 of 2022 arising out of L.A. Case No. 81 of 2017.

(2.) Land Acquisition Case No. 81 of 2017 was registered on the basis of reference made by the Land Acquisition Officer, Deoghar vide Letter No. 344 Bhu Au dtd. 30/9/2015 in connection with Land Acquisition Case No. 49 of 2012-13. The said case was with respect to 12.52 acres of land acquired for extension of Deoghar Airport for which an award of Rs.1,06,62,910.00 was passed in favour of the petitioners.

(3.) The said reference culminated in an award dtd. 20/7/2022. In pursuance of the said award, Rs.74,80,724.00 as solatium has been paid to the petitioners.