CHANDAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has prayed inter alia for issuance of a writ of certiorari for quashing of the order dtd. 14/12/2009 along with all consequential actions taken in L.A. Case No. 07/2015-16 including the award dtd. 25/9/2019 prepared in favour of the private respondent. The petitioner has further prayed for quashing of the order dtd. 15/9/2021, wherein authorities have passed the order of recovery of the compensation towards rehabilitation and resettlement; be quashed.

(3.) Mr. Prashant Pallav, learned counsel for the petitioner submits that the land situated within Mauza-Paharpur, Khata No. 7 and within Mauza-Karnkol, Khata No. 24 (hereinafter jointly referred to as the scheduled land) was owned by one Bhim Singh. Bhim Singh died issueless. During his lifetime he had not paid the rent with respect to the scheduled land.