JOHN KERKETTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Prasad, learned counsel appearing for the petitioner and Mr. Sanket Khanna, learned A.C. to G.A.-II appearing for the respondent- State of Jharkhand.

(2.) The petitioner has preferred this writ petition for quashing of the order dated 30.11.2013 whereby and whereunder the compensatory amount to the tune of Rs.7,43,114/- on account of land acquired by the State- respondent has been paid to respondent no.5.

(3.) Mr. Manoj Prasad, learned counsel appearing for the petitioner submits that the petitioner is in possession and he is recorded tenant as per entry made in the khatiyan of the land in question. He further submits that the recorded tenant of R.S. Khata No.119 of village Khijri, Purnapani is Bhota Kharia, Prem Kharia both sons of Dhyabu Kharia, Kadgu Pahan, S/o Panda Pahan, Anand Masih Kharia, Gabrial Kharia both sons of Kaira Kharia. The land bearing R.S. Khata No.571, (Area 11 decimals), Plot No.572 (Area 77 decimals) and Plot No.573 (Area 2.09 Acres) of the above Khata was given in "Badlain" to Joto John Kharia, the grandfather of the petitioner by the recorded tenants namely Bhota Kharia and Anand Masih Kharia in the year 1928 in lieu of the land of village Khijri bearing Khata No.61, Plot No.1705 (Area 2 Acres) land Plot No.1706 (Area 43 decimals), which was the purchased and of Joto Johan Kharia.