RAJ BALLABH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, learned counsel appearing on behalf of petitioner and learned counsel Ms. Shrestha Mehta appearing on behalf of respondents.

(2.) Learned counsel for the petitioner submits that this writ petition has been filed seeking mandamus commanding upon the respondents to pay the amount of compensation under the provision of National Highways Act, 1956 considering the area of acquisition, damages and other factors with interest @ 18% per annum over and above the statutory interest within a specified period.

(3.) He submits that supplementary counter affidavit dated 19.02018 has been filed by the respondents wherein it has been mentioned that as per the report of Circle Officer, Ormanjhi vide letter No.184(ii) dated 16.02018, it is found that petitioner's name has been recorded at Volume No. II, Page-51 measuring area 8 decimals under R.S. Plot No.135, Khata No.4, village Dardag out of which as per the report of the Amin only 0.02 ' land of the petitioner has been acquired and it has also been mentioned that the respondent is ready to make payment after proper scrutiny of the petitioner and on execution of the required documents produced which may be produced by the petitioner.