SOUTH EASTERN COALFIELDS LIMITED THROUGH ITS MANAGING DIRECTOR, BASANT VIHAR Vs. STATE OF CHHATTISGARH, THROUGH SECRETARY

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) A batch of writ petitions came to be filed by the Petitioners stating therein that despite acquisition of their land by the South Eastern Coalfields Limited (for short 'the SECL'), they have not been paid compensation till date. They also demanded payment of interest for delay, if not employment in terms of the Rehabilitation Policy of 2007.

(3.) The core facts are not a matter of dispute that the land of the private Respondents who were Petitioners in the writ Court were subjected to acquisition in the year 1999-2000. Compensation had also been determined. Some of them received their compensation but some did not despite information which included some of the private Respondents as well as was the stand of the Appellant.