SHANKAR ALIAS VISHWAMBHAR KACCHIRAM WAGHMARE Vs. WESTERN COLAFIELDS

JUDGEMENT

(1.) ALL these appeals can be disposed of by a common judgment since the question involved in these appeals is identical.

(2.) THE owners, whose land has been acquired under Coal Bearing Areas (Acquisition and Development Act), 1957, have come up in appeal.

(3.) THE facts are as follows The land of all the appellants has been acquired under the Coal Bearing Areas Act. Notification under section 4 of the Act for the acquisition was issued in 1990 and Notification under Section 9 was issued in the year 1995. The Land acquisition Officer under the Act determined the compensation. Since the compensation awarded was found to be inadequate, a reference was sought to the Tribunal constituted under the Coal Bearing Areas Act. The Tribunal enhanced the compensation. Different amount of compensation was determined in respect of each claimant. The claimants, however, feel aggrieved by the fact that the Tribunal had awarded inadequate compensation and had not awarded interest under Section 17 (3) of the Act.