RANJANA MADHAORAO THAWARE Vs. MADHAORAO MAHADEO THAWARE

JUDGEMENT

(1.) By this bunch of first appeals and writ petitions, the Western Coalfields Limited challenges judgment and order passed by the special Tribunal constituted under the Coal Bearing Areas (Acquisition and Development) Act, 1957 (hereinafter is referred as, 'the CBA Act') in different compensation cases on different dates, as per the chart given below, by which the Tribunal has directed to provide employment to nominees of land owners. Out of these writ petitions, Writ Petition No.3430/2021 and 3432/2021 are filed by aggrieved person claiming his interest in acquired property gat No.142/01 admeasuring 1.09HR and gat No.142/02 admeasuring 0.84 HR.

(2.) Brief facts are as under:

(3.) Chart relevant showing numbers of the first appeals, writ petitions, dates of orders impugned in these matters, the application numbers filed before the special Tribunal, and the issues involved are as below: <FRM>JUDGEMENT_42_LAWS(BOM)7_2023_1.html</FRM>