Mahendra Prasad Sahu vs District Land Acquisition Officer
2026 Latest Caselaw 138 Jhar

Jharkhand High Court

Mahendra Prasad Sahu vs District Land Acquisition Officer on 9 January, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                      2026:JHHC:590


         IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Civil Review No. 128 of 2025

    Mahendra Prasad Sahu, aged about 75 years, S/o Late Narayan Sahu,
    resident of village Pachrukhi, P.O. & P.S. Dhanwar, District Giridih
                                    ...         ...         Appellant/Petitioner
                                    Versus
    District Land Acquisition Officer, Giridih, PO, PS & District Giridih
                              ...     ...                Respondent/Opp. Party
                                    ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the petitioner : Mr. A. K. Sahani, Advocate For the Respondent : Mr. Amrit Raj Kisku, Advocate

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09/9th January 2026

1. Learned counsel for the parties are present.

2. This petition has been filed for review of order dated 23.01.2025 passed by this Court in F.A. No. 196 of 2023.

3. The learned counsel for the appellant has submitted that the application for reference was made prior to coming into force of 2013 Act, but it was referred subsequently and therefore the reference was made under the Act of 2013. The learned counsel submits that it has been observed by this Court that the reference under the Act of 2013 was not maintainable and the judgment of the learned court was modified to the extent that it would be open to the appellant to proceed and take appropriate steps in terms of the Land Acquisition Act of 1894. The learned counsel submits that since reference was made under the Act of 2013, the reference should be decided under the same Act and not under Land Acquisition Act of 1894.

4. Having gone through the order under review dated 23.01.2025 passed by this Court in F.A. No. 196 of 2023, this

2026:JHHC:590

Court is of the considered view that no ground for review is made out, inasmuch as, the land was acquired under Land Acquisition Act of 1894 and the application seeking reference was filed during the subsistence of the Land Acquisition Act of 1894 and therefore this Court has held that the same would be governed by the Act of 1894.

5. No ground for review has been made out in the light of the submissions made above. Accordingly, this review petition is dismissed.

(Anubha Rawat Choudhary, J.) Dated: 09.01.2026 Mukul/-

Uploaded On: 12.01.2026