Gopal Singh vs Central Coalfields Limited & ...
2022 Latest Caselaw 905 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Civil Writ Jurisdiction)
                      W.P.(C) No. 5257 of 2019
                           ........

Gopal Singh                                 .... ..... Petitioner
                             Versus
Central Coalfields Limited & Others        ....     ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............

For the Petitioner : Mr. Jitesh Kumar, Advocate For the Respondent(s) : Mr. Amit Kumar Das, Advocate.

........

05/07.03.2022.

Learned counsel for the petitioner, Mr. Jitesh Kumar has submitted that petitioner- Gopal Singh, S/o Prameshwar Ram has preferred this writ petition for direction upon respondent-authority to provide compensation and employment to the petitioner as land of petitioner has been acquired situated at Village- Henjda, bearing Khata No.45, Plot Nos.401, 402 and 403 measuring an Area-16.80 acres of land, which was standing in the name of his mother namely Dhaneshwari Devi as khatiyani raiyat.

Learned counsel for the petitioner has further submitted that land has been acquired, but till date neither the payment has been made nor employment has been provided by the respondent-authority.

Learned counsel for the respondent(s), Mr. Amit Kumar Das has submitted that it is a stale matter of year 1990. The land acquisition was made in the year 1990 and at that time petitioner was aged about 18 years and seeking employment after 32 years, though he has already been compensated in terms of monetary benefit is not tenable in view judgment passed by Hon'ble Division Bench in the case of Narendra Choudhary & Others Vs. The Central Coal Field Limited & Others in L.P.A. No.703/2018.

Considering the same, learned counsel for the respondent(s) Mr. Amit Kumar Das is directed to file counter affidavit within a period of four weeks that whether the monetary compensation against the acquisition of land of petitioner has been disbursed or not? and whether any person has been given appointment on the basis of such land or not?

Let the matter appear after four weeks.

(Kailash Prasad Deo, J.) Jay/