RAM NARESH SINGH Vs. CENTRAL COALFIELDS LTD.

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been preferred for commanding upon the respondent to immediate and forthwith release the compensation in lieu of his house situated in an area 0.93 decimals for dumping the coal in Khata No. 44, Plot No. 229(P) in Village -Vishrampur, District -Ranchi, which has been taken by the respondent in their possession for dumping the coal.

(3.) LEARNED counsel for the respondents have also appeared and filed their counter affidavit. From the averment made in the counter affidavit, it appears that the respondents admitted that house in question was demolished inadvertently for OB dumping for Karketta Project. Thereafter, respondents realized their mistake. The measurement was made and the valuation was sent by the General Manager (N.K. Area) to the Revenue Department Headquarters of Central Coalfields Limited at Ranchi for its approval by the competent authorities. However, file was misplaced in transit, which was reconstructed and placed before the Director (Technical) and Director (Project and Planning, Central Coalfields Limited, Ranchi. However, it is submitted by learned counsel for the respondents that on the said proposal no final decision has yet been taken.