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Judgment
Sanjay Kumar Dwivedi, J
Heard learned counsel for the petitioner as well as State.
Prayer in this petition has been made for quashing of the order dated 16.3.2022 passed by Dy Commissioner Godda in Misc. Petition No.10/2020-21 contained in annexure-4 whereby Dy Commissioner Godda has rejected the said Misc. Petition.
Learned counsel for the petitioner submits that the Award has already been prepared and the amount has not been paid to the petitioner pursuant to the acquisition of land.
Learned State counsel submits that Dy Commissioner has dismissed the petition considering that award has already been prepared and the same is not challenged.
In view of above, it appears that Dy. Commissioner has rightly passed the order and if any award is there, the petitioner is required to take recourse under the provisions of Right to Fair Compensation (Transparency in Land Acquisition) Act.
This petition is disposed of directing the petitioner to take remedy under the provisions of the said Act.
This petition is accordingly disposed of.