Shree Narayan Singh vs The State Of Jharkhand Through The ...
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Jharkhand High Court

Shree Narayan Singh vs The State Of Jharkhand Through The ... on 9 January, 2024

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                           1                          W.P. (C) No.229 of 2017




                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P. (C) No. 229 of 2017


                 Shree Narayan Singh, son of Late Babu Raghubar Narayan Singh,
                 resident of Dalip Mahal, Mohalla Purabsarai, P.O.-Munger, P.S.-
                 Kotwali, Dist.- Munger (Bihar)
                                                    ....                Petitioner
                                         Versus

                 1. The State of Jharkhand through the Principal Secretary,
                    Department of Revenue & Land Reforms Project Building, At &
                    P.O.- Dhurwa, P.S.- Jagarnathpur, Dist.- Ranchi
                 2. Collector, Munger, P.O. & P.S.- Munger, Dist.- Munger, Bihar
                 3. The Collector, Koderma (Jharkhand), P.O. & P.S.- Koderma,
                    Dist.- Koderma
                 4. The Additional District Magistrate, Koderma, P.O. & P.S.-
                    Koderma, Dist.- Koderma
                 5. The State of Bihar, through the Principal Secretary, Department
                    of Revenue & Land Reforms, Old Secretariat, P.O.- G.P.O., P.S.-
                    Sachiwalaya, Dist.- Patna (Bihar)
                                               ....              Respondents


                                         PRESENT

                HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
                                      .....

For the Petitioner : Mr. Uday Singh, Sr. Advocate : Mr. Sunil Kr. Mahto, Advocate For the Respondents : Mr. Sanjay Kr. Tiwari, SC -I .....

By the Court:-

1. Heard the parties.

2. This writ petition has been filed under Article 226 & 227 of the

Constitution of India with a prayer to grant adequate

compensation in terms of the Bihar Land Reforms Act, 1950 in

exercise of the power under Section 32 of the said Act and to

dispose of Compensation Case No.1/1971-72 pending before the

respondent No.2- Collector, Munger under Section 33 of the said

Act.

3. It is submitted by the learned counsel for the petitioner by

drawing attention of this Court to the Order No.08 dated

14.02.2022 passed in this writ petition that the Deputy Collector,

Land Reforms Munger has filed counter affidavit intimating that

the record of Compensation Case No.01-1971-72 has been traced

out.

4. Drawing attention of this Court to paragraph no.6 of the

supplementary counter affidavit filed by the respondent no.3-

Deputy Commissioner, Koderma, it is submitted by the learned

counsel for the petitioner that the compensation case has been

received and has been sent to Additional Collector, Koderma for

further action.

5. Having heard the submissions made at the Bar and after going

through the material in the record as well as the considering the

aforesaid facts, since the case record of the compensation case has

been traced out, this writ petition is disposed of with a direction to

the respondents to ensure that the Compensation Case No.01 of

1971-72 be disposed of expeditiously preferably within a period of

six months from the date of receipt/production of the copy of this

Judgment before the court concerned.

(Anil Kumar Choudhary, J.)

High Court of Jharkhand, Ranchi Dated the 9th January, 2024 AFR/Sonu-Gunjan/-