BRIJ NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Writ Petition has been filed under Article 226 of the Constitution of India for a direction for initiating appropriate proceeding for recovery of compensation amount for land appertaining to Old Khata No.114/ New Khata No.276, Old Plot No.32/ New Plot No.94 measuring area of 1.08 acres acquired for Construction of Security Embankment, North Koyal Project, Medininagar, Palamau, which has been illegally paid to the Respondent Nos.7 to 25 despite written objection of the petitioner made on 17/1/2019 before the Special Land Acquisition Officer, Medninagar (Daltonganj), Palamau.

(2.) A further prayer has been made directing upon the respondents not to issue ownership certificate or make payment of compensation amount of Rs.9,93,745.00 with respect to the said plot.

(3.) It is contended that the plot, in question was recorded in survey Records of Right as "Sammilat Malikan". Mukund Singh, S/o Raksheya Singh, Janki Singh & Dal Sagar Singh, both sons of Rajbashri Singh were proprietors who by virtue of Registered Batwaranama 1377/ 1948, 1378/ 1948 and 1379/ 1948 partitioned their lands including Khata No.114, Plot No.32 in which Mukund Narayan Singh was allotted lands vide Takhta No.1 whereas Baikunth Narayan Singh, Matuk Narayan Singh, Bikramajeet Singh & Mahadeo Singh, all sons of Late Dilsagar Singh were allotted Takhta No.2. Kundal Narayan Singh and Nand Kishore Singh, Sons of Late Janki Singh were allotted Takhta No.3.