PURNI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are aggrieved of judgement dated 15.10.2009 passed in L.R. Case No. 22 of 2008. By this order their application under Section 30 of the Land Acquisition Act, 1894 has been held not maintainable.

(2.) By an order dated 25.11.2010 a direction was issued by this Court not to disburse the compensation amount to any of the parties.

(3.) Order dated 15.09.2011 by which this writ petition was admitted for hearing records preliminary objection raised by the respondent-State on maintainability of the writ petition.