BABUDHAN MURMU Vs. SPECIAL LAND ACQUISITION OFFICER, DUMKA & ORS

LAWS(JHAR)-2019-7-88

HIGH COURT OF JHARKHAND

Decided on July 02,2019

BABUDHAN MURMU Appellant

VERSUS

Special Land Acquisition Officer, Dumka And Ors Respondents

JUDGEMENT

Ananda Sen,J. - (1.) I.A. No. 5894 of 2019 This appeal is under Section 54 of the Land Acquisition Act. The appeal was filed without certified copy of the award. The office has pointed out the defects. This case was listed on 19.06.2019 for removal of the defects. On that day, two weeks peremptory time was granted to the appellants to remove the defects. The defects were not removed. This interlocutory application has been filed praying therein to extend the period peremptory time granted to the appellants for removing defects. Relying upon Para-4 of the interlocutory application, learned counsel for the appellants submits that he has already instructed his client to provide the award, but till date the same has not been provided to him. He submits that the same has already been applied and it is expected to get the certified copy of the award very soon. Be that as it may, when a judgment alongwith award and decree is challenged, it is expected that the decree and award should be filed alongwith the judgment. In view of the statement made in Para-4 of this application, one week's further time is granted to the appellants to remove the defects, failing which, this appeal shall stand rejected without further reference to a Bench. I.A. No. 5894 of 2019 stands disposed of. ;

Click here to view full judgement.