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Judgment
Heard the learned counsel for the parties.
The present writ petition has been filed for issuance of direction upon the respondents to make an enquiry with respect to the claim of the
petitioners and publish the award in their favour in relation to the land involved in L.A. Case No. 18 of 196667 pending before the respondent no.
Further prayer has been made by the petitioners for calling upon the respondents to comply the directions given by the Ranchi Bench of Patna
High Court in C.W.J.C. No. 1849 of 1987(R)
The learned counsel for the petitioners submits that the petitioners had earlier moved before the Ranchi Bench of Patna High Court in C.W.J.C.
No. 1849 of 1987(R) praying inter alia for publication of the award in relation to the land acquisition proceeding in question. The Hon''ble Court
vide order dated 15.01.1988, directed the Collector, Ranchi (respondent no. 2) to publish the award in accordance with law within a period of
four months from the date of receipt of the copy of the said order. The grievance of the petitioners is that despite the direction given to the
Collector, Ranchi vide order dated 15.01.1988, no award has yet been published in relation to the land acquisition proceeding in question. It is
further submitted that pursuant to the applications filed by the petitioners, the District Land Acquisition Officer, Ranchi vide letter contained in
Memo No. 197(ii) dated 15.02.2010 directed the concerned raiyats including the petitioner no. 1 to putforth their claim with regard to the
payment of compensation. However, no further action has been taken in this regard.
Mr. Chanchal Jain, the learned JC to AG, submits that no counteraffidavit has been filed in this case on behalf of the respondents, however,
considering the aforesaid background of the case, the Deputy Commissioner, Ranchi (respondent no. 2) will take suitable decision in the matter.
Considering the facts and circumstances of the case, the present writ petition is disposed of with a direction to the Deputy Commissioner,
Ranchi (respondent no. 2) to take up the present matter by calling for the relevant records and pass appropriate order on the applications of the
petitioners in accordance with law within a period of four months from the date of receipt/production of a copy of this order by providing
reasonable opportunity of hearing to them.