NORTHERN COALFIELDS LTD Vs. DADAI

JUDGEMENT

(1.) THIS appeal has been preferred under Section 20 of the Coal Bearing Areas (Acquisition and Development) Act, 1957 (for brevity 'the Act') against the order/award dated 30-9-95 passed in Case No. 246/90 by the Tribunal, Sidhi constituted under the Act (hereinafter referred to as 'the Tribunal' ).

(2.) THE respondents are the legal representatives of original applicant, Dadai, who died during the pendency of this appeal. For convenience, hereinafter the applicant would mean deceased applicant Dadai.

(3.) THE undisputed facts are that applicant was the owner of the disputed land. In public interest, the Government of India for the purpose of extraction of the coal acquired the disputed area on 15-11-1976 and fixed the amount of compensation to be paid.