DEV SAGAR GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State as well as learned counsel appearing on behalf of National Institute of Technology.

(2.) Learned counsel for the petitioner has submitted that at this stage he is confining himself to his first prayer i.e. for restrapetitioner ining the respondents from interfering with the peaceful physical possession of the and his co - sharers over their respective land as the same is without authority of law.

(3.) Learned counsel for the petitioner has submitted that the land situated at village Asangi, P.S. Seraikella, Khata no. 177 plot no. 1414, 1411 and 1410 admeasuring 39.158 decimals, 32.129 decimals and 36.146 decimals respectively have been inherited by the petitioner and the proforma respondents from their grandfather whose name as per the record of right is still recorded. It has further been submitted that respondents State Government has also been accepting land revenue rent and has issued revenue receipts in the name of the grandfather of the petitioner which he has annexed as Annexure -2 to the writ petition and also the local municipality of Adityapur is collecting municipal tax from several residents of the locality. Learned counsel for the petitioner has further submitted that the petitioner and his forefathers have been residing on the said land since time immemorial. The petitioner has also annexed a photograph to show that the petitioner and his co -sharers are residing over the said piece of land and they have never received any compensation on account of alleged acquisition of their lands and he has no knowledge nor he has ever been informed by his father/grandfather about receipt of any compensation on account of alleged acquisition of their land.