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Calcutta High Court
Mukhi Mejhan vs M/S Eastern Coalfields Limited And Ors on 29 January, 2026
OD-1-11
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
APOT/13/2026
IN WPO/77/2025
IA NO:GA/1/2026
MUKHI MEJHAN
-VS-
M/S EASTERN COALFIELDS LIMITED AND ORS
--
APOT/14/2026
IN WPO/76/2025
IA NO:GA/1/2026
SAIRA KHATOON
-VS-
M/S EASTERN COALFIELDS LIMITED AND ORS
--
APOT/15/2026
IN WPO/75/2025
IA NO:GA/1/2026
SUNDARI MAHALI
-VS-
M/S EASTERN COALFIELDS LIMITED AND ORS.
--
APOT/199/2025
IN WPO/34/2025
IA NO:GA/2/2025
M/S EASTERN COALFIELDS LIMITED AND ORS
-VS-
SMT. MAHAMONI MEJHAN
--
APOT/205/2025
IN WPO/33/2025
IA NO:GA/2/2025
EASTERN COALFIELDS LIMITED AND ORS
-VS-
MAYA BOURI
--
APOT/236/2025
IN WPO/76/2025
IA NO:GA/2/2025
EASTERN COALFIELDS LIMITED AND ORS
-VS-
SARIA KHATOON AND ORS
--
APOT/237/2025
IN WPO/75/2025
IA NO:GA/2/2025
M/S EASTERN COALFIELDS LIMITED AND ORS
-VS-
SUNDARI MAHALI
--
APOT/267/2025
IN WPO/33/2025
IA NO:GA/2/2025
MAYA BOURI
-VS-
EASTERN COALFIELDS LIMITED AND ORS
--
APOT/284/2025
IN WPO/214/2025
IA NO:GA/1/2025, GA/2/2025
M/S EASTERN COALFIELDS LIMITED AND ORS
-VS-
KAMALA HELA AND ANR.
--
APOT/300/2025
IN WPO/214/2025
IA NO:GA/1/2025; GA/2/2025
KAMALA HELA AND ANR.
-VS-
COAL INDIA LIMITED AND ORS.
--
APOT/325/2025
IN WPO/77/2025
IA NO:GA/1/2025; GA/2/2025
EASTERN COALFIELDS LIMITED
-VS-
MUKHI MEJHAN AND ORS.
BEFORE:
The Hon'ble JUSTICE MADHURESH PRASAD
And
The Hon'ble JUSTICE PRASENJIT BISWAS
Date: 29TH JANUARY, 2026.
Appearance:
Ms. P. Banerjee, Adv., for respondent(s) in item 1 and for appellant(s) in item 11.
Mr. S. Dutta, Adv.; Ms. A. Shaw, Adv.; Ms. D. Halder, Adv.
..for appellant(s) in items nos.4,5,6,7&9 and for respondent(s) in items nos.2,3,8,10.
Mr. S. Panda, Adv.; Ms. B. Pramanick, Adv.; Ms. H. Roy, Adv., for petitioner in items 2,
Mr. S. Panda, Adv.; Mr. S. Chakraborty, Adv.; Ms. B. Pramanick, Adv.; Ms. H. Roy,
Adv., for petitioner in items 1, 3 & 8 and for respondent(s) in items 4, 5, 7, 9, & 11.
Mr. Sumitava. Chakraborty, Adv.; Mr. Shantanu Chakraborty, Adv., for R-9 in item 2
and R-3 in item 6.
Mr. K. Guha Thakurta, Adv.; Mr. K.W. Rahaman, Adv., for CMPFO in item 2&6.
1. The Court: When the 1st case is called out, learned Advocate(s) representing the
parties submit(s) that the appeal(s) involve a common issue.
2. The order(s) passed in the writ proceedings, in the matters other than
APOT/205/2025 and APOT/267/2025, are relying upon the decision passed in
WPO/33/2025.
3. There is, therefore, no dispute that the other matters are dependent upon the
decision of this Court in the appeal arising out of WPO/33/2025.
4. The issues being common and in view of the submissions recorded above, we
proceed to consider APOT/205/2025 along with APOT/267/2025 as a lead case.
5. After making some arguments being faced with the decision rendered by a larger
Bench of this Court in the case of Putul Rabidas -vs- Eastern Coalfields Ltd. &
Ors., reported in (2017) SCC OnLine Calcutta 13128 and its affirmation by the
Apex Court in SLP(Civil) Diary No.3590/2018, the learned Advocate for the
appellants in item no.5 APOT 205 of 2025, submits that before proceeding
further, he wants to take instructions from the appellants.
6. The matter is, therefore, adjourned for availing of such instructions.
7. The cases be listed on February 26, 2026 at 2 p.m.
(MADHURESH PRASAD, J.)
(PRASENJIT BISWAS, J.)
tk
