Central Coalfields Ltd vs Shyamlal Mahto & Ors
2021 Latest Caselaw 394 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           (Civil Appellate Jurisdiction)
                                  F.A. No. 146 of 2008
                                  ......

Central Coalfields Ltd. ...... Appellant Versus Shyamlal Mahto & Ors. ......Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ......

For the Appellant : Mr. A.K. Das, Advocate For the Respondents : Mr. Suraj Kumar, Advocate For the Resp-State : Mr. Nawal Kishore Pandey AC to SC (L&C)-I

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08/Dated: 27/01/2021.

The instant First Appeal has been preferred against the impugned judgment dated 22.04.2008 and award dated 07.05.2008 passed by learned Sub-Judge -II-cum-Land Acquisition Judge, Hazaribagh in L.R. Case No.96 of 1993.

Learned counsel for the appellant has submitted that other analogous matters arising out of L.R. Case No. 95 of 1993 [in F.A. Case No. 144 of 2008], L.R. Case No. 97 of 1993 [in F.A. Case No. 145 of 2008] and L.R. Case No. 98 of 1993 [in F.A. Case No. 147 of 2008] all arising out of L.A. Case No.21/1985-86 have been disposed of by co-ordinate Bench of this Court vide order dated 24.10.2019, as such, this appeal may be heard.

Learned counsel for the respondents has no objection.

Admit.

Call for LCR.

Mr. Nawal Kishore Pandey AC to Mr. P.C. Roy, SC (L&C)-I appears on behalf of the respondent-State.

Office is directed to delete the name of Mr. L.K. Lal, S.C. (L&C) be reflected in the cause list in place of learned counsel, Mr. P.C. Roy, SC (L&C)-I.

(Kailash Prasad Deo, J.) sandeep/R.S-