- (1.) Learned Counsel appearing for the Petitioner is permitted to implead District Land Acquisition Officer, Ramgarh as party Respondent No. 8.
(2.) Heard learned Counsel appearing for the Petitioner, learned Counsel appearing for the D.V.C and learned Counsel appearing for the State.
(3.) Learned Counsel appearing for the Petitioner submits that a piece of land measuring an area of 1.24 acre appertaining to Plot No. 48 under Khata No. 31 situated at Mouza-Naisarai and some other pieces of land measuring an area of 3 acre appertaining to Plot Nos. 377, 378, 380, 388, 389, 390, 391, 392, 393 and 396 under Khata No. 17 situated at Mouza-Jageshwar in the district of Ramgarh to which original Petitioner-Kamla Devi was the owner of the land, were acquired by the State for Damodar Valley Corporation in the year 2000 but when the compensation was not given to the original Petitioner-Kamla Devi, she filed this writ application before this Court but during the pendency of this writ application, she died and therefore, the only son being heir and legal representative of her was substituted who has been persuing this application.;