KARTIK SAH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) Petitioner has assailed the notification no. 10/DLA/Deoghar- 18/04-515/ORA Ranchi dated 09.07.2005 relating to acquisition of certain land in which petitioner claims ownership and tittle over the plot no. 856 area 61 decimals of Khata No. 267 alleging it to be in disregard of the provisions of law.

(3.) Petitioner alleges that the respondent authorities resorted to pick and choose method to acquire his land for establishing Shaheed Shthal where three freedom fighters (soldiers) were hanged to death in the year 1857 by the British. Petitioner contended that though till date land has not been acquired but the respondent authorities were in the process of acquiring it for beautification and construction of Shaheed Shthal. Annexure- 4 notice is also impugned.