Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India for direction on the State-respondent to ensure establishment of power plant in Tokisood area by respondent no.5 in terms of Memorandum of Understanding dated 12.01.2007, based upon which the petitioners have transferred their lands in favour of respondent no.5.
(2.) It is the case of the petitioner that in the year 2007 approximately 24 MOUs were entered into between Government of Jharkhand and such industrial houses, basing upon which the petitioners have been convinced with respect to their future prospect i.e. establishing industries power plant etc. The petitioners seeing the lucrative part of the MOU and assessing thereof, have agreed to transfer their land in favour of the respondent no.5 so that the entire area will be developed and they will get overall development. The petitioners after having transferred their land, terms and conditions of the Memorandum of Understanding have been flouted, since none of the developmental work as referred in the said Memorandum of Understanding, has been executed till date, therefore, this writ petition.
(3.) Counter affidavit has been filed by the State-respondent wherein in W.P(C) no.367 of 2018 and W.P(C) no.393 of 2018 the claim regarding the MOU has not been disputed rather it has been said that such MOUs since pertains to industrial department, the industry department is to say about the same.;