Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the petitioners, Respondent - State and Intervenor.
(2.) The grievance of the petitioners is in the matter of computation of compensation as the names of intervenors in Land Acquisition Case no. 25 of 2016 - 17 have been included by the Collector as per notice issued under Section 21(2) and 21(4) of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. Petitioners contend that the Collector has erroneously included the name of intervenors - applicants in the category of 'interested person' while undertaking the exercise of measurement and dealing with objections thereof in the land acquisition proceeding. Petitioners have therefore made an objection vide Annexure - 5 before the Collector i.e. Land Acquisition Officer, Giridih, Respondent no. 3. Petitioners have also enclosed the notice at Annexure - 6 bearing no. 1249 dated 31st August, 2016 issued by respondent no. 3 asking them to appear on 19th September, 2016 with supporting documents. According to the petitioners, they have already furnished copies of the document in support of their claims.
(3.) Counsel for the intervenor - applicant submits that in the process acquisition being made for the purposes of railways the applicants are essential parties. That is why notices have been issued upon them also under Section 21(2) and 21(4) of the Act of 2013.;