Jagdayal Bedia & Others vs Deputy Commissioner
2025 Latest Caselaw 3524 Jhar

Jharkhand High Court

Jagdayal Bedia & Others vs Deputy Commissioner on 26 March, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              F.A. No. 172 of 2018

        Jagdayal Bedia & Others                           ...    ...      Appellant
                                  Versus
        Deputy Commissioner, Hazaribagh now Ramgarh & Another
                                                  ...    ... Respondents

                        ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

05/26th March 2025

1. Learned counsel for the parties are present.

2. I.A. No. 2471 of 2022 has been filed seeking condonation of delay of 68 days in filing this appeal. Neither any counter-affidavit has been filed nor any serious objection has been raised with regard to condonation of delay.

3. Considering the averments made in the interlocutory application, delay in filing this appeal is hereby condoned.

4. Accordingly, I.A. No. 2471 of 2022 is allowed.

5. Learned counsel for the appellants, at this stage, has submitted that in similar matters with respect to same village arising out of same land acquisition proceedings, the judgment has been dictated in open court yesterday i.e. 25.03.2025 and he submits that appropriate date may be fixed in this case so that the judgment passed in F.A. No. 176 of 2018 and other analogous cases can be placed and appropriate order will be passed.

6. Post this case on 16.04.2025 in the supplementary cause list.

(Anubha Rawat Choudhary, J.) Mukul