Bikas Kumar vs State Of Jharkhand

Gautam Kumar Choudhary, J

This writ petition has been filed for compensation against land acquired under Khata No.85, Plot No.1558 under Thana No.1166, P.S. Parsudih, measuring an area of two Kathas i.e. 3.30 decimals.

Petitioner claims to have purchased the land from one Suryaday Shrivastava on 19.02.2013 and it is averred that this land has been acquired by the Government without giving any compensation.

Petitioner had earlier moved this Court in W.P. (C) No.2943 of 2024 which was disposed of vide order dated 07.08.2024. Subsequent thereto, the petitioner moved Deputy Commissioner. The representation was submitted to the Deputy Commissioner, East Singhbhum at Jamshedpur on 21.08.2024 on which no decision has been taken.

Learned counsel on behalf of State submits that the entire writ petition is bereft of any detail under which case and under what provision, the said land of the petitioner has been acquired. It has also not been disclosed in the pleadings that the said land had been mutated in the name of the petitioner or Jamabandi had been opened.

In view of the fact that no detail has been given with regard to the acquisition proceeding and it is also not clear that if at all the said land has been acquired, petitioner is directed to file representation afresh to the District Land Acquisition Officer with details of the land which will be disposed of within twelve weeks of the order from date of receipt of the said representation.

Writ Petition stands disposed of. Interlocutory Application, if any, is disposed of.