Ramar Cha Prasad Roy & Ors vs The State Of Bihar & Ors on 7 July, 2014

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Patna High Court - Orders

Ramar Cha Prasad Roy & Ors vs The State Of Bihar & Ors on 7 July, 2014

Bench: Shivaji Pandey

      Patna High Court CWJC No.14077 of 2013 (2) dt.07-07-2014




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Civil Writ Jurisdiction Case No.14077 of 2013
                  ======================================================
                  1. Ramar Cha Prasad Roy Son of Late Bhuwanehwar Prasad Roy
                  2. Hari Palan Prasad Roy Son of Late Kameshwar Roy
                  3. Nagendra Roy Son of Late Ram Pukar Roy
                  4. Chandra Kala Devi Wife of Ramadhar Roy
                  5. Subedar Roy Son of Late Nokhelal Roy
                     All residents of resident of village - Chakarman, P.O. - Shahpurundi, P.S.
                     - Patori, District - Samastipur.
                                                                           .... .... Petitioner/s
                                                       Versus
                  1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
                  2. The Chief Secretary, Govt. of Bihar, Patna
                  3. The Principal Secretary, Road Construction Department, Govt. of Bihar,
                     Patna
                  4. The Divisional Commissioner, Darbhanga Division, Darbhanga
                  5. The District Magistrate, Samastipur
                  6. The Land Acquisition Officer, Samastipur
                  7. The Sub-Divisional Officer, Patory, Samastipur
                                                                          .... .... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s       :   Mr. Ashok Kumar Mishra, Vikram Kumar
                                                 and A.K.Giri, Advs.
                  For the Respondent no.3 : Mr. Vikash Kumar, Adv.
                  For the State                   Mr. Krishna Chandra, AC to AG
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                  ORAL ORDER

2   07-07-2014

Heard learned counsel for the petitioners and learned counsel for the State.

It has been submitted that the lands of the petitioners have been acquired for the purpose of construction of 'Four Lane Road' connecting NH-31 to NH-28.

Petitioners are not satisfied with the compensation amount and have raised their grievance, let the application dated 13th April 2013 filed by petitioners be treated to be an application under section 18 of the Land Acquisition Act and the Collector, Patna High Court CWJC No.14077 of 2013 (2) dt.07-07-2014 under the Land Acquisition Act is directed to pass the order in accordance with law within three months from the date of receipt/production of a copy of this order.

This order has been passed in presence of the counsel for the State.

Accordingly, this petition is disposed of.

(Shivaji Pandey, J) Mahesh/-

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Patna High Court - Orders