Rabindra Kumar Roy & Ors vs The State Of Jharkhand
2025 Latest Caselaw 2932 Jhar

Jharkhand High Court

Rabindra Kumar Roy & Ors vs The State Of Jharkhand on 27 February, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               First Appeal No. 88 of 2024

              Rabindra Kumar Roy & Ors.          ...    ...      Appellants
                                     Versus
              The State of Jharkhand             ...       ... Respondent
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. A.K. Choudhary, Advocate For the Respondent : Mr. Awanish Shekhar, AC to AAG-I

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06/ 27.02.2025 Heard learned counsel appearing on behalf of the parties.

2. Learned counsel for the appellants has referred to para-12 of the impugned judgment and has submitted that enhanced amount, so far as the valuation of the land is concerned, has already been granted in connection with which the appellant has no grievance. It is submitted that the only grievance of the appellant is that no compensation has been awarded with respect to the construction in the 1 st floor and such denial is on the sole ground that the sanctioned map was not produced. He submits that the fact that there was construction on the 1 st floor is not in dispute. He has submitted that there was no sanctioned map by the Municipality but compensation for ground floor has been given. Learned counsel has submitted that the challenge in this appeal is relating to Award No. 14 and limited to the aforesaid dispute.

3. Counsel for the respondent has submitted that he shall examine the matter and also go through the records and the matter may be posted for further hearing on Wednesday.

4. Considering the aforesaid submissions of the learned counsel for the appellants, it appears that the sole point for determination in the present Appeal would be as to, whether the appellant is entitled for compensation so far as the construction on the 1st floor is concerned and what would be the quantum of such compensation, if any?

5. Post this case for further hearing on 05.03.2025 to be taken-up at 02:15 pm as the first case in the supplementary cause-list.

6. The Court Master is directed to retain the records of this case in the Court Room so that the counsels may go through the same.

(Anubha Rawat Choudhary, J.) kunal