DWIJEN MAHTO, SON OF LATE ASHUTASH MAHTO Vs. DAMODAR VALLEY CORPORATION, THROUGH ITS CHAIRMAN, AT MAITHONLABIC

JUDGEMENT

(1.) Heard Mr. Om Prakash Prasad, learned counsel for the petitioners and Mr. S.K. Ughal, learned counsel for the respondents.

(2.) The petitioners in this writ application have prayed for a direction upon the respondents to grant appointment in lieu of the acquisition of lands belonging to the grand-father of the petitioner no.1, which was acquired for construction of Panchet Dam Reservoir of D.V.C.

(3.) It is the case of the petitioners that an area of 85 Decimals of land recorded in the name of late Bhushan Mahto was acquired by the D.V.C. and against the acquisition of land only Rs. 922/- was paid to the grand-father of petitioner no.1 as compensation and no employment was provided to the dependent of the land owner. In the year 1979, the said acquired land along with other land which was acquired in L.A. Case No. 20/1954 and 31/1954 was transferred to IISCO (Indian Iron Steel Company) by the Anchal Adhikari, Jharia, dated 5.3.1979. Immediately on coming to the notice of petitioner no.1 with respect to the said transfer of land dated 5.3.1979, a representation was submitted by the petitioner no.1 on 10.05.1985. It is the further case of the petitioners that repeated representations were given to the respondents- authorities for giving the benefit of employment under the land loser scheme, but no response is forthcoming, hence the present writ application has been filed.