BAR ASSOCIATION JHARKHAND HIGH COURT Vs. STATE OF JHARKHAND
LAWS(JHAR)-2012-7-88
HIGH COURT OF JHARKHAND
Decided on July 16,2012

BAR ASSOCIATION JHARKHAND HIGH COURT Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) In spite of the fact of rejection of the application of the applicants by this Court vide order dated 16.05.2012 and dismissal of S.L.P. by the Hon'ble Supreme Court, who are opposing the construction of building of three prestigious institutions, like National University of Study and Research in Law, Indian Institute of Management and Birsa Agriculture University, whereby they tried to question the acquisition of the land of the year 1956-58 in the year 2012 and the action of the State Government of establishing three above Institutions, this Court, to avoid confrontation on site, passed the order on 10.07.2012 as some of the persons tried to instigate the innocent persons against the proposed construction.
(2.) Learned counsel for the State filed an affidavit on behalf of the State wherein it has been stated that after the order of this Court dated 10.07.2012, the State of Jharkhand constituted a Committee for negotiation and settlement of issues on 11.07.2012 and the said Committee issued a public notice inviting the persons concerned to attend the meeting on 14.07.2012. Even individual notices were also issued, but none of the claimants came for discussing the matter. Now, the meeting has been adjourned on 16.07.2012 and is likely to be held at 12.30 p.m. today.
(3.) We perused the documents annexed with this affidavit on behalf of the respondent-State. It appears that everything out of proportion has been projected by persons of vested interest who claim that they are public representatives, some are not elected representatives, in a country where the laws are framed by the Members of State Legislative Assembly in the State or by the parliamentarian in the Parliament and these persons projecting themselves leaders questioning the land acquisition after more than half century, in the year 2012 at time when construction started on the land and they become wiser now, simply because it is known to every body that State of Jharkhand is comprising of more members of Schedule Cast and Schedule Tribes and most of the population is poor and illiterate, who can be misguided by slightest elusion pictured in the mind of those persons.;


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