JARIMUN KHATOON Vs. CENTRAL COAL FIELDS LIMITED

JUDGEMENT

(1.) It is a case wherein the jurisdiction conferred under Article 226 of the Constitution of India has been invoked for seeking a direction upon the respondents to pay compensation in lieu of acquisition of land measuring 4.85 acres bearing Khata no.1, Plot no.1/162, 7/164,203/165 & 9/166 of villParej, thana-117 District-Hazaribagh as well as for employment.

(2.) It is evident from the counter-affidavit filed on behalf of the CCL that the dispute has been raised over the title and possession of the land in question and therefore, the amount of compensation has not been extended.

(3.) In view of such disputed question of title, this Court in exercise of power conferred under Article 226 of the Constitution of India refrains itself from exercising the aforesaid jurisdiction.