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High CourtsSingle Bench(2024) 01 JH CK 0048

Bandhan Munda And Others vs State Of Jharkhand And Others

Jharkhand High Court · Decided on 23 January 2024

HON’BLE JUDGES
Rajesh Shankar, J
RESULT
Disposed Of
CASE NUMBER
Contempt Case (Civil) No. 153 Of 2022
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Judgment

5 paragraphs · 191 words

Rajesh Shankar, J

1.

Learned A.C. to G.A.III appearing on behalf of the opposite party no.2 refers to the order dated 8th September, 2022 passed by the District Land Acquisition Officer, Ranchi- opposite party no.2 (Annexure-A to the supplementary show cause affidavit dated 23rd December, 2022 filed on behalf of the said opposite party) and submits that pursuant to the order dated 24th February, 2021 passed by this Court in W.P.(C) No.4393 of 2020, the petitioners’ claim for grant of compensation has been considered and the same has been rejected. It is, thus, submitted that the aforesaid order passed by this Court has been complied by the opposite party no.2.

2.

Having heard learned counsel for the parties and considering the fact that the aforesaid order passed by this Court has been complied by the opposite party no.2, there is no need to further proceed in the matter. The contempt proceeding as against the said opposite party is hereby dropped.

3.

The present contempt case stands disposed of.

The petitioners are, however, given liberty to take appropriate recourse against the order dated 8th September, 2022 passed by the opposite party no.2.