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Judgment
7 paragraphs · 186 wordsSanjay Kumar Dwivedi, J
Heard learned counsels for petitioners as well as State.
The prayer in this petition has been made for direction upon the respondents to pay compensation for the land of the petitioners with entire statutory benefits which has been acquired through gazette notification no.544 /Bhu.A dated 21.10.2021 for widening and construction of road of Bagdo to Maheshpur Chowk via Masmohno of the district Koderma.
The learned counsel for the petitioners submits that the land of the petitioners has been acquired however compensation has not been paid and the petitioners have already moved before the respondent no.2 by way of filing a petition.
Learned State counsel submits that the petitioners may move before the said authority who will look into the matter and take a decision.
In view of above, this petition is being disposed of directing the petitioners to file a petition before the respondent no.2 within two weeks with all the credentials who will look into the matter and take a decision within a period of four weeks further thereafter.
This petition is accordingly disposed of.