LAWS(JHAR)-2023-3-198

TATA STEEL LTD. Vs. STATE OF JHARKHAND

Decided On March 14, 2023
TATA STEEL LTD. Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) These Letters Patent Appeals arise from a common order dtd. 23/4/2012 by which WP(C) Nos. 1981 of 2003 and 6816 of 2005 filed by M/s Tata Iron and Steel Company Limited (in short, Tata Steel) have been dismissed.

(2.) In WP(C) No. 1981 of 2003, the Tata Steel has challenged the order passed by the Assistant Settlement Officer, Jamshedpur, East Singhbhum under Sec. 90 of the Chota Nagpur Tenancy Act, 1908 (in short, Tenancy Act). This order was passed by the Assistant Settlement Officer on the application of Alomoni Kamarin who is daughter-in-law of the recorded raiyat, for correction in the record of rights in respect of 5.26 acres of land comprised in Rs.Plot Nos. 1566, 1567, 1568, 1569, 1570 and 1572 of Khata No. 40 within Mouza Khuntadih (hereinafter referred to as "subject- property"). After this order of the Assistant Settlement Officer, the Government of Jharkhand has issued series of orders contained in the letters dtd. 5/9/2005, 27/10/2005 and 10/11/2005 for release of the subject-property in favor of Alomoni Kamarin and her daughter Baisali Kamarin. All these communications and the General Notice dtd. 19/11/2005 inviting objection(s) to release of the subject-property in their favor were put to challenge by the Tata Steel by filing WP(C) No. 6816 of 2005.

(3.) More precisely, the Tata Steel has made the following prayer in WP(C) No. 1981 of 2003: