RAHUL ORAON Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Matter has been adjourned six times before, most of the times at the behest of the petitioners. On the last occasion, it was by way of last indulgence to enable the counsel for the petitioners to file supplementary affidavit to supplement their averments made in the writ petitions by cogent and convincing documents.

(2.) Primarily, the grievance of the petitioners is in relation to acquisition proceedings of the year 1960-61 for establishment of Heavy Engineering Corporation in the vicinity of township of Ranchi at Dhurwa. Petitioners have approached this Court in the year 2014 with a prayer to de-notify the land situate in the respective villages.

(3.) In all these cases, petitioners claim that the lands mentioned in the pleadings were the subject matter of Land Acquisition Case Nos. 232/60-61 and 2/60-61 in WPC Nos. 2378/2014, 2659/2015, 2955/2015 and WPC 3477/2015 and Land Acquisition Case Nos. 61/59-60 and 71/59-60 in WPC Nos. 3169/2014 and Land Acquisition Case Nos. 6/60-61 and 17/61-62, 20/58-59, 48/58-59 and 11/83-84 in WPC No. 3211.2015 and WPC No. 3487/2015 for the purposes of setting up of Heavy Engineering Corporation. They have tried to set up a case that the physical possession of the lands in question have never been taken despite process of acquisition having been completed long ago. They relied upon the provisions of the Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013, specifically Sub-section 24(2) to seek release of their lands as acquisition thereto should be treated to have lapsed in such circumstances.