MOHD. ISLAM Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) Since the similar issue is involved in both the writ petitions, the same are taken up together with the consent of learned counsel for the parties and are being disposed of by this common judgment.

(2.) W.P.(C) No. 6502 of 2022 has been filed for issuance of direction upon the respondents to pay adequate compensation in terms with the Right to Fair Compensation and Transparency in Land Acquisition (Rehabilitation and Resettlement) Act, 2013 [hereinafter referred to as 'the Act, 2013'] along with statutory interest in lieu of acquisition of the petitioner's land appertaining to Khata No. 16, Plot Nos. 18, 19, 20, 24, 476, 477, 479, 494, 495, 496, 502, 707, 708, 709, 710, 713, 720, 725, 728, 729, 724, 732, 739, 741, 742, 743, 744, 785, 791, 792, 795, 799, 801, 804, 810, 894, 929, 1064, 1067, 1071 and 1082, Mouza-Jarangdih, Thana No. 16, District Bokaro, measuring total area 13.29 Acres as well as to provide employment to the family members/descendants of the Khatiani raiyat including the petitioner.

(3.) W.P.(C) No. 6511 of 2022 has been filed for issuance of direction upon the respondents to pay adequate compensation in terms with the Act, 2013 along with statutory interest in lieu of acquisition of the petitioners' land appertaining to Khata No. 6, Plot Nos. 286, 296, 298, 299, 303, 341, 342, 344, 345, 346, 347, 454, 455, 457, 895, 1226, 1643, 1659 and 1679, Mouza-Jarangdih, Thana No. 16, District- Bokaro, measuring total area 6.73 Acres as well as to provide employment to the family members/descendants of the Khatiani raiyat including the petitioners.