Prabhakar Sadashiv Dhawas vs Western Coalfields Limited, Thr. ...
2021 Latest Caselaw 12498 Bom

                                                1/2                      10-WP 3298.2021

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

                           WRIT PETITION NO. 3298 OF 2021

                              Prabhakar Sadashiv Dhawas
                                           vs.
                            Western Coalfields Ltd. and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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                       Mr. A. A. Choube, Advocate for petitioner.


                                         CORAM        :   SUNIL B. SHUKRE AND
                                                          ANIL S. KILOR, JJ.

DATE : 02/09/2021

Heard learned counsel for the petitioner.

2. The petitioner whose land bearing Gat No.50 was acquired by the respondent No.1 in respect of which the respondent No.1 has also paid compensation to the petitioner after the Special Tribunal, Nagpur by its Judgment dated 24/11/2015, held that the petitioner was the owner of Gat No.50. But, when the petitioner sought compensation in lieu of the employment provided as per the Rehabilitation and Resettlement Policy of respondent No.1, it changed its stand and asked the petitioner to

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2/2 10-WP 3298.2021

produce 'No Objection Certificate' of other legal heirs, for which now the respondent No.1 cannot insist upon.

3. Issue notice for final disposal at admission stage to the respondents, returnable in four weeks.

                                       JUDGE                                   JUDGE




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