RAJA RAM KUIRY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner by way of the present petition under Article 226 of the Constitution of India has prayed for issuance of an appropriate writ/order/direction directing the respondents to make payment of compensation amount of two houses and one well belonging to petitioner in Mouza Tiruldih, District -Seraikella Kharswan under Khata No. 55, Plot No.10 (houses) and Plot No. 12 (Well) of the petitioner after investigation by the appropriate authority concerned of the Archaeological Survey of India. It is further prayed that the impugned order dated 03.02.2012 vide Letter No.32, passed by the authority concerned be set aside. The petitioner has further prayed that the petitioner may be given the benefit of the rehabilitation package/policy formulated by the State Government.

(2.) HEARD the learned counsel for the petitioner as well as the respondents.

(3.) THE learned counsel for the petitioner by referring Annexure -1, placed along with I.A. No. 2647 of 2012, pointed out that in similar set of circumstances, this Court vide its order dated 17.07.2006, passed in W.P. (C) No. 7007 of 2005, permitted the petitioner therein, either to approach a civil court of competent jurisdiction for such declaration or may request the Deputy Commissioner, Singhbhum East, Jamshedpur to get the matter enquired through an Engineer/or by an officer of Archaeological Survey of India to find out the period of construction of the building, in question.