STATE OF JHARKHAND Vs. HEAVY ENGINEERING CORPORATION LIMITED
LAWS(JHAR)-2008-10-21
HIGH COURT OF JHARKHAND
Decided on October 16,2008

STATE OF JHARKHAND Appellant
VERSUS
HEAVY ENGINEERING CORPORATION LIMITED Respondents

JUDGEMENT

- (1.) HEARD the parties.
(2.) PURSUANT to the order dated 1. 9. 2008 an affidavit has been filed by the Chief Secretary, Government of Jharkhand stating that the Government has reconsidered the issue of transfer of land in favour of CISF and Cricket Association, and it has in principle accepted for transfer of land in favour of CISF and Jharkhand State cricket Association.
(3.) IT is further submitted that the State Government has no objection if HEC transfers 31. 70 Acres of land to Jharkhand cricket Association for construction of Cricket Stadium if the said land does not come within the area of land 2342 Acres which is to be transferred in favour of the State Government as per the Cabinet approval.;


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