Sanjay Kumar Dwivedi,J. - (1.) Heard Mr. Vishal Kumar Tiwari, learned counsel for the petitioners and Mr. Vineet Prakash, learned A.C. S.C. (L&C)-I appearing for the respondent- State.
(2.) The petitioners have preferred this writ petition for a direction upon the respondents for making payment of the land acquired for the purpose of Swarnarekha Project, which appertains to Village: Basurda, Thana No.13, Khata No.42, Plot No.592, Area 49 decimals, total area 1 acre 81 decimals on the ground that the payment of aforesaid acquired land has not been made to the petitioners. By way of referring Annexure-1 to the writ petition, Mr. Vishal Kumar Tiwari, learned counsel for the petitioners submits that there are several khata numbers at page-20 but the petitioners are concerned to the Khata No.42 only. He further submits that the petitioners have also filed representation before respondent no.3-The Deputy Commissioner, Saraikella-Kharsawan as contained in Annexure-7 to the writ petition but no decision has been taken as yet.
(3.) On the other hand, Mr. Vineet Prakash, learned A.C. S.C. (L&C)-I appearing for the respondent-State submits that there is dispute in this writ petition and the same cannot be decided under extraordinary jurisdiction under Article 226 of the Constitution of India.;