NIRMALA SA Vs. MCL

JUDGEMENT

(1.) THIS petition seeks quashing of the award rendered in pursuance of notice Annexure -1 and direction to the Coal India Limited and Claims Commission not to disburse the compensation in pursuance of the award.

(2.) ACCORDING to the petitioners, their property was acquired by Coal India Limited and Claims Commission was constituted for the purpose of determining the quantum of compensation. However, the private opposite parties have tried to withdraw the compensation determined by the Claims Commission. A title suit between the parties is pending before the Civil Judge (Sr. Division), Sundargarh.

(3.) THOUGH no counter affidavit has been filed, we have heard Mr. P.K. Rath, learned counsel for the petitioners, Mr. S. Mohanty, learned counsel for opposite party No. 1 -Mahanadi Coalfields Limited and Mr. U.K. Samal, learned counsel for the private opposite party Nos. 3 to 6.