- (1.) HEARD learned counsel for the applicant of I.A. No.3435 of 2012 and the counsel for the petitioner, counsel for the State as well as counsel for the University.
(2.) THE facts in brief are that the petitioner filed this writ petition, seeking direction against the respondentState that the respondents should take all necessary steps, so that the construction of boundary wall of the campus of National University of Study & Research in Law, Ranchi(NUSRL) may be completed at the place of land which has been allotted to the NUSRL by the State Government. This Court on 30th April, 2012 passed the order and directed the State and State authorities to ensure that the construction may be started within 48 hours and adequate measure be taken by the administration effectively, if any disturbance is sought to be created by anybody.
(3.) ONE I.A. No. 1558 of 2012 was filed in this petition by 15 persons, claiming themselves to be the Raiyats of the land in question claiming right over the land in question which was acquired in the year 195758. They pleaded that though the land was acquired in the year 195758 but money was not paid to them and it was deposited in the Treasury of the State on the name of the compensation. On the basis of their plea of non acceptance of the payment of compensation etc. they sought to be impleaded as party in this writ petition and virtually they sought to challenge the land acquisition of the year 195758 in the year 2012 and, that too, as respondent in the petitioner's writ petition, having limited scope. This Court considered the said I.A. No.1558 of 2012 on 16th May, 2012 and dismissed the same. After considering the detailed argument, this Court observed that some of the aggrieved applicants may not have born in the year 195758 at the time of land acquisition and now after more than fifty years they are raising frivolous objection with respect to land acquisition. This Court considered the question of not making correction of the entries in the revenue records by the Revenue authority of the land acquired and continuation of some of the entries in the name of those persons whose land was acquired and rejected the contention of those applicants.;