RAMJAN MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the direction has been sought for upon the respondents to pay valid and just compensation to the petitioner in lieu of the land having been acquired by the State, appertaining to Khata No.46, Plot No.79, area 0.3 decimal, plot no.2094 area 4 decimal and under plot No.2095 area 15 decimal of land at village Bandkharo, P.S-Suriya, DistGiridih for construction of Rail Line by Indian Railway under the provision of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) It is the grievance of the petitioner which is the subject matter of the present writ petition that the land has been acquired by the State of Jharkhand to be utilized by the Indian Railway but as yet not a single penny has been made on representation filed by the petitioner, therefore, this writ petition.

(3.) Mr. Atanu Banerjee, Sr. S.C-III for the State as also Mr. Gautam Rakesh, learned counsel for the respondent no.2 has jointly submitted that the writ petition may be disposed of giving liberty to the petitioner to approach before the competent authority of the State of Jharkhand i.e. the Deputy Commissioner, Giridih to consider the claim of the petitioner by taking decision within stipulated period.