RATAN KUMAR JAIN Vs. STATE OF M P

JUDGEMENT

(1.) We do not inherit the earth from our ancestors, but borrow it from our children is an old proverb. It is for us how we give back the mother earth to our children. These cases are, in a way, reminder of that saying and are for the following reliefs:

(2.) The S.E.C.L. is engaged in coal mining the State of Chhattisgarh and the State of Madhya Pradesh. It also extracts coal at Chirmiri, district Korea, Chhattisgarh.

(3.) The collieries were earlier granted by leases to extract the coal. After nationalisation, leases were granted in favour of the Coal-India under the Mines and Mineral (Development and Regulation) Act, 1957 (the M.M. Act). Subsequently, leases were continued in favour of the S.E.C.L. and are valid up to 28.8.2015.