KARAN GOPE Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) All these petitioners claimed to have approached this Court in W.P.C. No. 4917 of 2010 with the grievance that though compensation for acquisition of land was paid but compensation for acquisition of houses and ponds were not paid in spite of the calculation made and the order of the Deputy Commissioner to pay.

(3.) Learned counsel for the petitioners contends that acquisition of individual pieces of land owned by the petitioners herein were made in the year 1986-87 and compensation in lieu thereof was paid in the year 1988, immediately after taking over the possession. The writ petition, W.P.C. No. 4917 of 2010 was disposed of by order dated 12.1.2011(Annexure-1) permitting the petitioners to make fresh individual representation before the Respondent no.4, the Special Land Acquisition Officer No.1, Swarna Rekha Project, Mango, Jamshedpur. It was also observed that if the claims of the petitioners are genuine, they should be paid the compensation amount. If the claims are found not genuine, reasons thereof should be assigned within time stipulated therein.