- (1.) THE delay of 39 days in filing the instant appeal is condoned.
(2.) HOWEVER , we have heard the parties on merit. It appears that the petitioner -appellant has preferred the writ petition in the year 2003 in a matter where the respondent -petitioner's property was acquired under the provisions of Urban Land (Ceiling and Regulation) Act, 1976 by the order dated 8.7.1980 and when after acquiring the land in question the State Government started the construction of the jail for juvenile (Bal Sudhar Griha).
(3.) LEARNED counsel for the appellant has submitted. that the learned Single Judge has considered the facts and observed that so far the construction of Bal Sudhar Griha over the land in question is concerned that has already been completed, for which stay was sought by the appellant -writ petitioner. However, for disposal of the application under Section 20 of the 1976 Act is concerned, the petitioner -appellant itself submitted that the same matter is pending before the Secretary -cum -Commissioner, Department of Revenue, Government of Jharkhand for disposal.;