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Jharkhand High Court
Niraj Munda S/O Late Chedi Munda vs The State Of Jharkhand Through Chief ... on 23 March, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
Neutral Citation No. (2026:JHHC:8174)
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P.(C) No. 3008 of 2012
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1. Niraj Munda S/o Late Chedi Munda
2. Ram Dev Munda S/o Late Koshila Munda
3. Rati Lal Munda S/o Late Ram Kishun Munda
4. Sita Ram Munda S/o Late Amalu Munda
5. Sukhan Munda S/o Late Chaman Munda
6. Krip Nath Munda S/o Late Baburam Munda
7. Ravi Munda s/o Late Ramjit Munda
8. Meghlal Munda s/o Late Pewalal Munda,
All residing at the village - Pochara, P.O. Barkakana, P.S.-Patratu,
District Ramgarh. .... Petitioners
-- Versus --
1. The state of Jharkhand through Chief Secretary, Govt. of
Jharkhand, P.O. & P.S.-Dhurwa, District-Ranchi
2. Dy. Commissioner Hazaribagh, P.O. Head Post office,
Hazaribagh, P.S. Hazaribagh, District -Hazaribagh.
3. District Land Acquisition officer, Hazaribagh, P.O.-Head Post
office, Hazaribagh, P.S.- Sadar (Hazaribagh), District- Hazaribagh
4. Dy. Commissioner Ramgarh, P.O.- Ramgarh, P.S. Ramgarh,
District- Ramgarh
5. Union of India through Defense Estates Officer, Bihar & Orissa
Circle, Danapur Cant. P.O.- Danapur, P.S. Danapur, District- Patna
(Bihar).
6. Section Defense Estates officer, Ramgarh Contalment Board,
Ramgarh, Ramgarh P.O. & P.S. Ramgarh, Dist. Ramgarh.
.... Respondents
With
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(1) Guneshwar Karmali S/o Late Lutan Karmali
(2) Baran Karmali S/o Late Gopal Karmali
(3) Raj Kumar Karmali S/o Late Khedan Karmali
All (1-3) residing at the village- Pochra, P.Ο. -Barkakana, P.S.
Patratu, District Ramgarh. .... Petitioners
-- Versus --
1. The State of Jharkhand through Chief Secretary, Govt. of
Jharkhand, P.O. & P.S.-Dhurwa, District-Ranchi
2. Dy. Commissioner Hazaribagh, P.O.-Head Post office,
Hazaribagh, P.S. - Hazaribagh, District - Hazaribagh.
3. District Land Acquisition officer, Hazaribagh, P.0.-Head Post
office, Hazaribagh, P.S. -Sadar (Hazaribagh) District- Hazaribagh
4. Dy. Commissioner Ramgarh, P.O. Ramgarh, P.S. Ramgarh,
District- Ramgarh.
5. Union of India through Defense Estates Officer, Bihar & Orissa
Circle, Danapur Cant., P.O.-Danapur, P.S. Danapur, District- Patna
(Bihar).
6. Section Defense Estates officer, Ramgarh Contalment Board,
Ramgarh, P.O. & P.S. Ramgarh, Dist. Ramgarh.
.... Respondents
With
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1. Ram Chandra Sao, S/o late Mahadev Sao
2. Ishawar Sao, S/o late Bihari Sao
3. (i) Kaibilo Devi, w/o late Sankar Saw
(ii) Parmeshwar Saw, S/o late Harilal Sao
4. Mosmat Jshanti Devi w/o late Charo Sao
All residing at the village- Pochara, P.O.- Barkakana, P.S.-
Patratu, District- Ramgarh. .... Petitioners
-- Versus --
1. The state of Jharkhand through Chief Secretary, Govt. of
Jharkhand, P.O. & P.S.-Dhurwa, District-Ranchi
2. Dy. Commissioner Hazaribagh, P.O. Head Post office,
Hazaribagh, P.S. Hazaribagh District Hazaribagh.
3. District Land Acquisition officer, Hazaribagh, P.O.-Head Post
office, Hazaribagh, P.S. -Sadar (Hazaribagh) District- Hazaribagh
4. Dy. Commissioner Ramgarh, P.O. Ramgarh, P.S. Ramgarh,
District- Ramgarh.
5. Union of India though Defense Estates Officer, Bihar & Orissa
Circle, Danapur Cant., P.O.-Danapur, P.S. Danapur, District- Patna
(Bihar).
6. Section Defense Estates officer, Ramgarh Contalment Board,
Ramgarh, P.O. & P.S.- Ramgarh, Dist. Ramgarh.
.... Respondents
With
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1. Tigi Lal Sao S/o Late Dhota Sao
2. Ram Lal Sao S/o Late Chohan Sao
3. Naresh sao S/o Late Santosh Sao
4. Ram Chandra Sao S/o Late Santosh Sao
5. Nandu Sao S/o Late Kalu Sao
6. Mosmat Rupani Devi w/o Late Murpa Sao
7. Karma Sao s/o Late Mohan Sao
8. Tulasi Sao 5/0 Late Bhulu Sao
All Petitioners residing at village- Pochara, P.O.- Barkakana, P.S.-
Patratu, District - Ramgarh .... Petitioners
-- Versus --
1. The State of Jharkhand through Chief Secretary Govt. of
Jharkhand, P.O. & P.S.- Dhurwa, District-Ranchi
2. Dy. Commissioner Hazaribagh, P.O. - Head Post office,
Hazaribagh, P.S. -Hazaribagh, District- Hazaribagh.
3. District Land Acquisition officer, Hazaribagh, P.O.-Head Post
office, Hazaribagh, P.S. -Sadar (Hazaribagh), District Hazaribagh
4. Dy. Commissioner Ramgarh, P.O.-Ramgarh, P.S. Ramgarh,
District -Ramgarh
5. Union of India through Defense Estates Officer, Bihar & Orissa
Circle, Danapur, District- Patna (Bihar).
6. Section Defense Estates officer, Ramgarh Contalment Board,
Ramgarh, P.O. & P.S.- Ramgarh, Dist. - Ramgarh
.... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners : Mr. S. Thakur, Advocate
Mr. Ranjan Prasad Sinha, Advocate
For the Res.-State : Mr. Vineet Prakash, A.C. to SC-IV
For the U.O.I. : Mrs. Leena Mukherjee, C.G.C.
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18/23.03.2026 In all these writ petitions, the prayers have been made
to pay compensation on the ground that the land in questions are
being used by the Ramgarh Cantonment.
2. Learned counsel for the petitioners submits that there are
disputes in light of the two counter affidavits filed by the Respondents-
State and the Union of India. He further submits that in view of the
said dispute, the petitioners may kindly be allowed to move before the
competent court of civil jurisdiction.
3. In the counter affidavit filed by the State, it has been stated
that the land of the petitioners has not been acquired wherein U.O.I.
has stated that it has been acquired.
4. In view of above, the prayer of the petitioners for withdrawal
of the writ petitions with liberty to move before competent court of
civil jurisdiction, appears to be genuine one, as such, these writ
petitions are dismissed as withdrawn with the aforesaid liberty.
(Sanjay Kumar Dwivedi, J.)
Dated 23.03.26
Jay/
