IN THE HIGH COURT OF JHARKHAND AT RANCHI
WP(C) No.1716 of 2026
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1. Miss Shivantika, aged about 25 years, Daughter of Mr. Sudhir Kumar, Resident of Flat no. 203 & 204, Shalimar Bagh, Pundag, PO Pundag, PS Jagannathpur (Pundag TOP), Pundag Ranchi (Jharkhand) - 834004.
2. Smt. Ekta Shebi, aged about 52 years, Wife of Mr. Sudhir Kumar, Resident of Flat no. 203 & 204, Shalimar Bagh, Pundag, PO Pundag, PS Jagannathpur (Pundag TOP), Ranchi (Jharkhand) - 834004. … Petitioner(s).
Versus
1. The State of Jharkhand.
2. The Deputy Commissioner, Palamu at Daltonganj Collectoriate, P.O. & P.S.- Daltonganj, District- Palamau, Jharkhand.
3. The Additional Collector, Palamu, at Daltonganj Collectoriate, P.O. & P.S.- Daltonganj, District-Palamau, Jharkhand.
4. The Land Acquisition Officer, Palamu at Daltonganj Collectoriate, P.O. & P.S.- Daltonganj, District-Palamau, Jharkhand.
5. The Circle Officer, Satbarwa, Palamu, P.O. & P.S.-Satbarwa, District- Palamu, Jharkhand.
6. National Highway Authorities of India, G-5&6, Sector-10, Dwarka, PO&P.S - Dwarka Sector 10, New Delhi-110075.
7. Chief Engineer NHAI, Office at Redma P.O.& P.S- Daltonganj, Dist-Palamu, Jharkhand - 822 102. … Respondent(s).
CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Sudhir Kumar, Advocate Ms. Neelam Kumari, Advocate
For the State : Ms. Shalini Shahdeo, AC to SC (L&C)-I For the NHAI : Mrs. Sweety Topno, Advocate Mr. Amrit Raj Kisku, Advocate
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02 /19.03.2026: Heard the learned counsel representing the petitioners and the learned counsel representing the respondents.
2. It is the grievance of the petitioners that they have not been considered for payment of compensation of the land which has been acquired under the National Highways Authority of India (NHAI) Act.
3. The petitioners claims that they are the land loosers and their names have not been considered for payment of
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compensation. It is their grievance that name of other persons have been considered for payment of compensation who are not the actual land loosers.
4. Admittedly the land has been acquired by invoking the provisions of the National Highways Authority of India (NHAI) Act. The Act is itself a self-contained code which provides for the remedy which the petitioner is seeking.
5. Thus, I am not inclined to entertain this writ petition. Accordingly, this writ petition is dismissed.
6. The petitioner is directed to approach the appropriate Authority under the National Highways Authority of India (NHAI) Act for redressal of their grievance and take recourse of the provision of the National Highways Authority of India (NHAI) Act.
7. If such application is filed the same will be considered and appropriate proceeding be initiated and order will be passed by the Authority in accordance with law.
(ANANDA SEN, J.)
19.03.2026
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