RAMBHEJA Vs. NETWON CHIKHLI COLLIERIES PR LTD

JUDGEMENT

(1.) THE respondent Company filed an application before the Sub-Divisional Officer, Chhindwara, under section 247 (4) of the Madhya Pradesh land Revenue Code, 1959, (hereinafter referred to as 'the Code') for determining compensation for the acquisition of surface rights over a piece of land measuring 0. 07 acre out of Khasra No. 282 j7 situate in mouza Newton-Chikhli, tahsil and district Chhindwara, owned and possessed by the appellant. The proceedings were registered as Revenue Case No. 8/a-67 of 1965-66.

(2.) THE Sub-Divisional Officer determined the amount of compensation payable to the appellant at Rs. 220. 75. As the appellant was not satisfied with the award of the Sub-Divisional Officer, he filed a civil suit (civil suit No. 1-B of 1969) in the Court of the Additional District Judge, Chhindwara.

(3.) DURING the pendency of the suit aforesaid, the respondent Company obtained from the Collector, Chhindwara, permission to enter upon the land in question. It is alleged that the Naib-Tahsildar, Chhindwara, has started proceedings for taking possession of the surface of the land. It is also alleged that there are certain blocks of buildings standing on the land and the respondent; company, after obtaining possession of the land, intends to demolish them for the purpose of constructing labour blocks and other buildings subservient to its mining activities.