Ashok Yadav vs The State Of Jharkhand
2026 Latest Caselaw 536 Jhar

Jharkhand High Court

Ashok Yadav vs The State Of Jharkhand on 30 January, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cont. Case (Civil) No. 1106 of 2025
               Ashok Yadav                                            ..... Petitioner
                                               Versus
               1. The State of Jharkhand
               2. Shri Krishna Kumar Kisku, District Land Acquisition Officer, Sahibganj
                                                                      ..... Opposite Parties
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mr. Rajeeva Sharma, Sr. Advocate Mr. Om Prakash, Advocate For the O.P.No.2: Mr. Gaurav Raj, A.C to A.A.G-II

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14/30.01.2026 Pursuant to the order dated 16.01.2026, a supplementary show cause

affidavit has been filed on behalf of the O.P.No.2 on 28.01.2026.

2. Learned Sr. counsel for the petitioner invites attention of this Court to

page Nos. 18 & 19 of the said affidavit and submits that as per the said

documents, the payment of compensation for acquisition of 13 mango tees has

been made to the petitioner with respect to Plot No. 42, Jamabandi No. 31(Kh)

and not with respect to the plot(s) under Jamabandi Nos. 69 & 71.

3. Having considered the matter, this Court shows its displeasure towards

the casual attitude of the O.P.No.2 in fling evasive/confusing affidavits.

4. Under the said circumstance, the O.P.No.2 is directed to remain

physically present before this Court on the next date fixed with a direction to

him to file a clear supplementary show cause affidavit clarifying the aforesaid

aspect.

5. Put up this case on 13.02.2025 under the heading 'Orders'.

Satish/-                                                               (RAJESH SHANKAR, J)