Ramaua Devi vs Northern Coalfields Limited
2022 Latest Caselaw 789 MP

                                                        1
                             The High Court Of Madhya Pradesh
                                       WP No. 3325 of 2007
                                  (RAMAUA DEVI Vs NORTHERN COALFIELDS LIMITED AND OTHERS)

                      Jabalpur, Dated : 17-01-2022
                            Heard through Video Conferencing.

                            Ms. Guncha Rasool, learned counsel for the petitioner.
                            Shri Greeshm Jain, learned counsel for respondents No. 1 & 2.

Shri Ankit Agrawal, Govt. Advocate for respondents No. 3 to 5. On perusal of Annx.P/1 dated 4.5.2006, it appears that the land

was acquired on 4.2.1982 and the impugned communication says that the existing policy as on 4.5.2006 does not provide for any provision of offering a job in lieu of the land acquisition.

Learned counsel appearing for the petitioner fairly states that there were certain disputes with regard to the ownership of the land between private parties. However, those disputes were settled and it has been held that the petitioner was the owner of the land which was acquired by the respondents. The petitioner also placed on record

various documents to suggest that recently the respondents have offered the job in lieu of the land acquired.

Learned counsel appearing for the respondents states that the additional documents which have been filed by the petitioner have to be confronted with the respondents and it is thereafter, he would be in a position to assist the Court.

In view of the aforesaid, the parties also undertake to file their written synopsis along with the relevant judgment which they want to rely for final decision of the matter.

With the aforesaid understanding, the matter is directed to be listed in the 2nd week of March 2022.

Signature
 SAN      Not
Verified

Digitally signed by
ASHWANI
PRAJAPATI
Date: 2022.01.17
18:11:56 IST

                                    (PURUSHAINDRA KUMAR KAURAV)
                                               JUDGE
                      A.Praj.




Signature
 SAN      Not
Verified

Digitally signed by
ASHWANI
PRAJAPATI
Date: 2022.01.17
18:11:56 IST