Turwa Bedia And Others vs The Deputy Commissioner
2025 Latest Caselaw 2890 Jhar

Jharkhand High Court

Turwa 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. 97 of 2017

           Turwa Bedia and Others              ...     ...           Appellants
                               Versus
           The Deputy Commissioner, Ramgarh and Another
                                             ...    ...              Respondents
                               With
                        F. A. No. 100 of 2017

           Aghna 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. 100 of 2017]

---

10/25.02.2025 F.A. No. 97 of 2017 with I.A. No. 1481 of 2022, F.A. No. 100 of 2017 with I.A. No. 1488 of 2022,

1. Heard the learned counsel appearing on behalf of the parties.

2. The interlocutory applications have been filed seeking condonation of delay of 1354 days (In both the 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 acquisitions 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 in the aforesaid interlocutory applications. 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 , this Court is inclined to condone the delay in filing of the first appeals. The interlocutory applications being I.A. No. 1481 of 2022 and I.A. No. 1488 of 2022 are hereby allowed.

6. Post these cases on 04th March, 2025.

(Anubha Rawat Choudhary, J.) Rakesh/-