RAJIV MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter pertains to payment of compensation in lieu of the acquisition of land to which the petitioner is claiming having valid title over it bearing Plot No-1344, under Khata No-142, Mouza-Barki Sariya, Thana No-44, area-18 decimal, District-Giridih, which has been issued in the year 1942 as per the statement in the I.A. No.301 of 2019, wherein correction has been sought for, as has been made in the writ petition referring therein the year of Hukumnama as 1999 which according to the petitioner is on the basis of Hindi Samvat.

(2.) The grievance of the petitioner that the land has been acquired in the year 1999 but compensation has not been extended in his favour hence this writ petition.

(3.) Learned counsel for the State-respondent on instruction submits that there is no difficulty in making payment in favour of the petitioner, subject to the verification of his title which has not been produced before the competent authority. He further submits that an appropriate direction may be given to the petitioner to appear before the Land Acquisition Officer, Giridih alongwith valid document in support of his title then the aforesaid authority will take it into consideration by passing a reasonable period.