SANJAY KUMAR HARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present case is taken up through Audio/Video conferencing.

(2.) The present writ petition has been preferred by the petitioner for issuance of direction upon the respondents to provide crop compensation as well as the employment to the petitioner in lieu of acquisition of various plots under khata nos. 65, 66, 142 situated at Mouza- Kandra, Mouza No. 324, district- Dhanbad (hereinafter to be referred as "the said land").

(3.) Learned counsel for the petitioner submits that the said land is recorded in the name of Pahlan Hari (petitioner's great grandfather). Out of the said land, the respondents acquired 3.93 acres vide L.A. Case No. 04 of 1996-97. At the time of acquisition of the raiyati land, there was a scheme prevailing for providing employment to the land losers under which some of the land losers also got the employment in lieu of acquisition of their respective land, however the petitioner has been deprived of getting the benefit of the said scheme. The grandfather of the petitioner had preferred representation before the Chairman-cum-Managing Director of M/s Bharat Coking Coal Limited (BCCL) (the respondent no. 3) and had claimed crop compensation as well as employment, however the same was not provided to him. Subsequently, the father of the petitioner sought information under the Right to Informant Act, 2005 which was replied by the respondent no. 4 on 12.04.2007 informing inter alia that the employment regarding the land acquisition with respect to 0.59 acre of land could not have been considered for employment, however it was admitted that no employment with respect to 3.93 acres of land had been provided. The petitioner's father again represented before the respondent no. 4 on 29.04.2014 raising the grievance that though the respondents had acquired 3.93 acres of land vide L.A. Case No. 04 of 1996-97, however the entire land measuring 17.05 acres has been occupied by them till date and no employment has been provided to him under the land loser scheme. The said representation has not yet been responded.