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Judgment
This writ petition has been preferred for issuance of a direction upon the respondent-authority to extend the benefit of compensation in lieu of the
land pertaining to Khata No.59, Plot No.879 and 927 of mouza Sambo, P.S. Ratu, Thana No.239, district-Ranchi having an area of 0.37 and 70
decimals total comes to 1.07 acres for which even after the award having been passed under the provision of Land Acquisition Act, 1894 way back
on 28.07.2009, the monetary benefit has not been extended, hence, this writ petition.
Learned counsel appearing for the respondent-State has fairly submitted that the matter may be disposed of giving liberty to the petitioner to
approach before the District Land Acquisition Officer, Ranchi i.e. respondent No.6 ventilating his grievance and if that would be done, appropriate
decision shall be taken by the authority without any un-necessary delay.
Upon hearing learned counsel for the parties and with the consent thereof and without entering into the claim made in the writ petition, this writ
petition is disposed of giving liberty to the petitioner to file appropriate representation before the District Land Acquisition Officer, Ranchi giving
therein the details about the factual aspect along with supporting documents within two weeks from the date of receipt of a copy of this order and the
concerned respondent shall take decision on the representation of the petitioner in accordance with law within eight weeks from the date of receipt of
such representation.
Needless to say that if grievance of the petitioner is found to be genuine, consequential monetary benefit shall be disbursed in his favour within
three weeks from the date of such decision. However, if any adverse decision is taken, a reasoned speaking order shall be passed which shall be
communicated to the petitioner.
With the aforesaid observations, this writ petition stands disposed of.