Ruplal Mahto vs State Of Jharkhand `

Sanjay Kumar Dwivedi, J

Heard learned  counsel  for the  petitioner  as  well  as respondent State and Central University, Jharkhand.

The prayer in this petition has been made for quashing of the notice of award dated 28.03.2024 (annexure-7) under section 37(2) of the Right to Fair Compensation and Transparency in Land Acquisition Act, 2013 issued by the District Land Acquisition Officer, Ranchi in L.A. Case No.35/2021-22 with respect to plot no.681 and 685 under khata no.118 of mauza-Cheri, thana no.75 acquired for Jharkhand Central University Project.

Learned counsel for the petitioner submits that without following the due process the land of the petitioner was acquired and the petitioner has already made objection before the concerned authority but no decision has been taken on it.

Learned counsel for the respondent State as well as Central University, Jharkhand jointly submit that if such dispute is there, the petitioner is having alternative remedy.

In view of above, this petition is being disposed of directing the petitioner to move before the respondent no.5 by way of filing fresh petition along with all credentials to the claim of the petitioner within two weeks. If such a petition is filed by the petitioner before the respondent no.5, the respondent no.5 will proceed in accordance with law and if any dispute is there, he will act invoking statutory provisions with regard to the dispute to be decided within four weeks further thereafter.

With  above  observation  and  direction,  this  petition  is disposed of.