Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the petitioner has agitated the grievance about inadequacy of the quantum of compensation in lieu of the land acquired by the State Government in favour of the Central Coalfields Limited pertaining to Khata no. 54, Plot no. 598, comprising an area of 26 decimils, Mouza-Tarmi, Thana no. 71 in the district Bokaro.
(2.) It is the admitted case of the petitioner that at the time of acquisition of land a notice under Section 4 of the Land Acquisition Act, 1894 was issued, in terms thereof, the then landlord Parmeshwar Giri contested the land acquisition proceeding which was concluded by passing award in L.A. Case No. 08 of 1987-88, basis upon which the amount of compensation has been determined and the same has been accepted.
(3.) The petitioner, who happens to be the grandson of the original landlord namely Parmeshwar Giri, has filed this writ petition being dissatisfied with the quantum of compensation.;