Jharkhand High Court
Brijlal Bedia And Others vs The Deputy Commissioner on 25 February, 2025
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F. A. No. 82 of 2017
Brijlal Bedia and Others ... ... Appellants
Versus
The Deputy Commissioner, Ramgarh and Another
... ... Respondents
With
F. A. No. 84 of 2017
Chamara Bedia and Others ... ... Appellants
Versus
The Deputy Commissioner, Ramgarh and Another
... ... Respondents
With
F. A. No. 85 of 2017
Dhanpatiya ... ... Appellant
Versus
The Deputy Commissioner, Ramgarh and Another
... ... Respondents
With
F. A. No. 86 of 2017
Rengtu Bedia ... ... Appellant
Versus
The Deputy Commissioner, Ramgarh and Others
... ... Respondents
With
F. A. No. 87 of 2017
Dahawa Bedia and Another ... ... Appellants
Versus
The Deputy Commissioner, Ramgarh and Another
... ... Respondents
With
F. A. No. 93 of 2017
Mangra Munda and Others ... ... Appellants
Versus
The Deputy Commissioner, Ramgarh and Another
... ... Respondents
With
F. A. No. 94 of 2017
Nito Bedia ... ... Appellant
Versus
1
The Deputy Commissioner, Ramgarh and Another
... ... Respondents
With
F. A. No. 96 of 2017
Sohna Bedia and Others ... ... Appellants
Versus
The Deputy Commissioner, Ramgarh and Another
... ... Respondents
With
F. A. No. 99 of 2017
Mangra Munda and Others ... ... Appellants
Versus
The Deputy Commissioner, Ramgarh and Another
... ... Respondents
With
F. A. No. 101 of 2017
Kameshwar Munda and Another ... ... Appellants
Versus
The Deputy Commissioner, Ramgarh and Another
... ... Respondents
---
CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
---
For the Appellants : Mr. Mitul Kumar, Advocate
For the U.O.I. : Mr. Sunil Kumar, Advocate
[In F.A. 85 of 2017, F.A. No. 86 of 2017, F.A. No. 93 of
2017 and F.A. No. 94 of 2017]
For the Respondents : Ms. Nitu Sinha, CGC
[In F.A. 82 of 2017, F.A No. 84 of 2017 and F.A. 96 of 2017]
---
10/25.02.2025
F.A. No. 82 of 2017 with I.A. No. 1475 of 2022, F.A. No. 84 of 2017 with
I.A. No. 1489 of 2022, F.A. No. 85 of 2017 with I.A. No. 1479 of 2022,
F.A. No. 86 of 2017 with I.A. No. 1485 of 2022, F.A. No. 87 of 2017 with
I.A. No. 1473 of 2022, F.A. No. 93 of 2017 with I.A. No. 1484 of 2022,
F.A. No. 94 of 2017 with I.A. No. 1486 of 2022, F.A. No. 96 of 2017 with
I.A. No. 1487 of 2022, F.A. No. 99 of 2017 with I.A. No. 1474 of 2022 and
F.A. No. 101 of 2017 with I.A. No. 1480 of 2022.
1. Heard the learned counsel appearing on behalf of the parties.
2. The interlocutory applications has been filed seeking
condonation of delay of 1354 days (In all appeals).
3. The learned counsel for the appellants has submitted that the
matter arises out of land acquisition proceedings and the reason for
condonation of delay is that the appellants are extremely poor persons
and they were not able to arrange money.The learned counsel for the
appellants has also submitted that for the similarly situated adjoining
villages arising out of the same date of acquisition different rate of
compensation has been fixed which is higher amount and the villagers
are tribal and are poor persons. He submits that the villagers are
entitled for adequate compensation as per the provisions of law and
therefore, the delay be condoned.
4. No counter affidavit has been filed to the aforesaid
interlocutory applications for condonation of delay. However, the
learned counsel for the respondents have opposed the prayer and have
submitted that the other cases which the appellants are referring have
already been taken care of in the impugned judgment and they have
submitted that adequate compensation has already been given to the
appellants as per provision of law.
5. After hearing the learned counsel for the parties and
considering the averments made in the petition for condonation of
delay and being satisfied with the cause shown by the appellants,
delay in filing the appeals is condoned. The interlocutory applications
I.A. No. 1475 of 2022, I.A. No. 1489 of 2022, I.A. No. 1479 of 2022,
I.A. No. 1485 of 2022, I.A. No. 1473 of 2022, I.A. No. 1484 of 2022,
I.A. No. 1486 of 2022, I.A. No. 1487 of 2022, I.A. No. 1474 of 2022
and I.A. No. 1480 of 2022 are hereby allowed.
6. At this, the learned counsel for the appellants has submitted that
let these appeals be admitted.
7. Admit
8. Let the records be called for from the concerned court. It
appears that only one set of records would suffice.
9. Post these cases on 24th March, 2025 for final disposal.
10. Let this order be communicated to the court concerned through
FAX/e-mail.
(Anubha Rawat Choudhary, J.)
Rakesh/-
