NARESH SAO Vs. CENTRAL COALFIELDS LTD.

JUDGEMENT

(1.) The present appeal has been filed under Clause-10 of the Letters Patent against the order dtd. 30/1/2025 passed by the learned Single Judge of this Court in W.P.(C) No. 1058 of 2024, whereby and whereunder, the learned Single Judge has been pleased to dismiss the writ petitionsolely on the ground that after lapse of 43 years from the date of payment of compensation, the writ petitioner by claiming title over the land in question has questioned the decision so taken by the Central Coalfields Limited in making payment of compensation in favour of the other persons way back in the year 1975 and also in theyear 1983 when the land in question was acquired.

(2.) The brief facts of the case as per the pleadings made in the plaint as well as in the writ petition need to refer herein which reads as under:

(3.) Being aggrievedby order dtd. 30/1/2025 passed by the learned single judge in WP (C) No. 1058 of 2024, the present appeal has been filed.