NARENDRA NATH TIWARI, J. - (1.) I .A. Nos.1263/12 & 1264/12 placed today. In course of hearing, the parties also argued on merit of the case.
(2.) Heard both the parties also on merit of the writ petition. The petitioner has prayed for quashing the Notification dated 02.06.2011 published in the Ranchi District Gazette No.31(Extraordinary) dated 04.06.2011, issued under sub -section of section 4 read with section 17(4) of the Land Acquisition (Amendment)Act,1984 (hereinafter referred to as the 'Act'), whereby the land is sought to be acquired for the purpose of construction of Ranchi Ring Road.
(3.) THE grievance of the petitioner is that the acquisition of the land includes Plot no.335 of village -Garke,P.S. Namkum,Thana no.335. The petitioner -factory also situates over a portion of the said plot no.335. The petitioner's apprehension is that in future, the land over which factory is constructed may be acquired for the purpose of widening of Road and that will be highly prejudicial to the petitioner -factory. It has been further submitted that the respondents have option to shift the Road and construct the same to join with NH -33 Ranchi -Tata Road. The petitioner on that ground has made the said prayer.;