STATE OF JHARKHAND Vs. LAKHI BAURI @ LAKHI DEVI

JUDGEMENT

(1.) The present Civil Review has been filed seeking review of the order dtd. 3/8/2023 passed by this Court in W.P. (C) No. 4278 of 2020.

(2.) The writ petitioners (the respondent nos. 1 and 2 herein) filed a writ petition being W.P. (C) No. 4278 of 2020 for issuance of direction upon the respondents to make payment of compensation for the land appertaining to Khata No. 136, Plot No. 432, measuring an area of 2 acres of Mauza Radhanagar, Thana No.36/201, Halka No. 13, Circle-Chas, District-Bokaro (hereinafter referred to as "the said land") which was transferred to Bharat Petroleum Corporation Limited (BPCL) for construction of Petroleum, Oils and Lubricants (POL) depot along with railway siding by illegally dispossessing them. Further prayer was made for issuance of direction upon the respondents to make payment of interest @ 15% from the date of dispossession and other consequential benefits accruing therefrom. The writ petitioners also prayed for issuance of direction upon the respondents to pay damages to them for illegal possession and use of the said land.

(3.) The claim of the writ petitioners before the writ court was that the said land was settled in favour of the writ petitioner no. 1 under the scheme of allotment of land to SC/ST and Backward Class, vide Settlement Case No. 18(XIII) of 1988-89 and jamabandi of the said land was opened in her name.