MD LIYAKAT ALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner being aggrieved with the quantum of the amount of compensation is before this Court by invoking the jurisdiction of this Court conferred under Article 226 of the Constitution of India.

(2.) It has been submitted by Ms. Puja Kumari, AC to Sr. SC-III that the amount of compensation has been paid in favour of the petitioners as would be evident from paragraph-5 to the counter affidavit but the petitioners although have accepted the same but it seems that they are not satisfied with the quantum, as such, for enhancement the provision has been provided under Section 18 of the Land Acquisition Act, 1894, as such, the petitioners are required to make an application before the competent authority for reference of the same before the Principal Judge having its jurisdiction for adjudication of the amount of compensation.

(3.) On this, Mr. Sristidhar Mahato, learned counsel for the petitioners has submitted that he may be allowed to make appropriate application before the competent court raising the dispute.