MURLIDHAR MANOHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties. 1. The instant Writ Petition has been filed for issuance of direction upon the respondent authorities to pay full compensation to the legal heirs of the deceased- Late Kedhan Ram including the petitioners as the land of the deceased is situated at Village- Parsawan, Khata No.40, Survey Plot No.17 was acquired for widening of National Highway No.75.

(2.) It is claimed that petitioners and his family were in peaceful possession of the land in question and without following the procedure prescribed by law, part of compensation has illegally been transferred to Respondent No.7.

(3.) After acquisition of the said land, compensation of Rs.16,65,582.00was awarded in the name of deceased- Kedhan Ram and equal amount was awarded in favour of Respondent No.7 [Renu Devi] who happens to be the married daughter of deceased- Kedhan Ram.