PAWAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) Petitioner claims title and possession over Land measuring 35 decimals appertaining to Mouza- Ghatshila, plot no. 621,622 and 623 under Khata no. 15 of Thana No.107, by a registered deed of sale no.463 dtd. 8/4/2013. Land was duly mutated and rent is being paid to the State.

(3.) Main grievance of the Petitioner is that award for acquired land refers to Plot no.621 and 623, but it has not been referred to the Authority in terms of Sec. 64 of the said Act, 2013.