RAM PRASAD MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed on behalf of the petitioners seeking issuance of a direction to the respondents for payment of Rs.2,18,000/- to the petitioner.The Block Development Officer (respondent no.4) hasfiled counter affidavit giving details of the amount in paragraphs 8 and 9 from which it appears that the petitioners are entitled to get only an amount of Rs.1,17,983.15P out of which after deduction of the amount of royalty, sales tax, price of food grains bags/cement bags, etc. total amount payable to the petitioners come to Rs. 89,868/-only.

(2.) Learned counsel for the petitioners has stated at bar that he does not claim any further amount if the respondents pay Rs. 89,868/- within stipulated period.

(3.) Learned counsel for the State has stated that the Block Development Officer (respondent no.4) would pay to the petitioners the said amount within the period as may be stipulated by this Court. In view of the above submissions made on behalf of theparties, it is directed that the respondents, particularly respondent no. 4, shall pay the aforesaid admitted amount of Rs. 89,968/- to the petitioners within a period of two months from the date of filing of a copy of this order before the respondent no. 4. This writ petition is disposed of accordingly.