Mr. D.K. Dubey vs Mr. Saurav Mahto
2023 Latest Caselaw 1099 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W.P.(C) No 4481 of 2021
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CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioners : Mr. D.K. Dubey, Advocate Mr. A.K. Mahato, Advocate For the Respondents : Mr. Saurav Mahto, A.C. to G.P.-II

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06/13.03.2023 Mr. D.K. Dubey, learned counsel for the petitioners, submits that though a counter affidavit has been filed on behalf of the respondents sworn by the District Land Acquisition Officer, Seraikella-Kharsawan (the respondent no. 5), yet nothing specific has been stated in the same with respect to payment of enhanced compensation to the petitioners/their predecessor-in-interest in terms with judgment dated 15.12.2001 and award dated 18.12.2001 passed by the court of Subordinate Judge-I, Seraikella- Kharsawan in L.A. Case No. 22(13)/1982.

Considering the said submission, let a supplementary counter affidavit be filed by the respondent nos. 4 and 5 on the aforesaid aspect within three weeks.

Put up this case after three weeks under the same heading.

(Rajesh Shankar, J.) Ritesh