SASAN POWER LTD. Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner has filed these petitions under Article 226 of the Constitution of India challenging order dtd. 29/8/2018, 7/6/2018 and 28/10/2017 by which direction has been issued to petitioner Company to comply with agreement and provide permanent job to the displaced persons.

(2.) Learned counsel appearing for petitioner submitted that Collector does not have any jurisdiction to pass orders. Order is without jurisdiction, therefore, bad in law. It is further submitted that private respondents are not eligible to that jobs as per Clauses of Resettlement and Rehabilitation Policy as the respondents are owners of land which is less than 1 acre. In these circumstances, Collector has committed an error in passing of orders.

(3.) Learned counsel appearing for petitioner has relied upon the Clauses 21.1 and 21.2 in which it has been stated that job will be offered to the displaced persons and if job cannot be provided then allowances will be provided to persons whose land measuring 1 acre in respect of General Category and 0.5 acre in respect of SC/ST Category is acquired. It is submitted that in case of dispute, matter is to be referred to the District Level Committee. Since there is a dispute and matter is to be heard by the District Level Committee, therefore, Collector has acted beyond its jurisdiction.