SANDEEP KUMAR YADAV S/O SURESH YADAV Vs. SOUTH EASTERN COALFIELDS LIMITED (S E C L ) THROUGH CHAIRMAN CUM MANANGING DIRECTOR

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the respondents to consider the claim of the petitioners for compensatory employment for the land of petitioner no.2 which was acquired and also for grant of suitable compensation in accordance with the rehabilitation policy that was prevailing in the year 1991.

(2.) Before entering into the merits of case, this Court finds that the petition suffers from delay and laches for more than one reason.

(3.) The land in the present case was acquired in the year 1991-92. The petitioners within reasonable time did not claim for any relief sought for in the present writ petition. Moreover, Annexure P-4 is a document dated 17.8.2002, addressed to petitioner no.2 i.e. father of petitioner no.1, intimating them that one of the petitioners for employment had already been considered by the respondents and they were found ineligible for employment in the year 2002 itself. It appears that the said order has not been questioned by the petitioners before any judicial forum except for filing of the present writ petition which too has been filed after about 16 years having been passed.