Lilawati Devi vs The State Of Jharkhand & Others
2022 Latest Caselaw 339 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Civil Writ Jurisdiction)
                      W.P.(C) No. 4508 of 2015
                              ........

Lilawati Devi .... ..... Petitioner Versus The State of Jharkhand & Others .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Petitioner : Mr. Ritesh Kumar, Advocate. For the Respondents/State : Mr. Sreenu Garapati, S.C.-III ..........

06/08.02.2022.

Learned counsel, Mr. Ritesh Kumar on the instruction of learned counsel for the petitioner has submitted that this case may be adjourned for the next week.

Learned counsel for the respondents/ State, Mr. Sreenu Garapati, S.C.-III has submitted that this case is squarely covered with the judgment passed by the Apex Court in the case of Indore Development Authority Vs. Manoharlal & Ors. reported in (2020) 8 SCC 129 (para-366.2), where a cut off date has been fixed and if the award has already been prepared, the same cannot be enhanced.

Considering the same, let the matter appears in the next week.

(Kailash Prasad Deo, J.) Jay/