KARAN MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and wherunder direction has been sought for to consider the case of the petitioners for grant of employment under the land looser scheme.

(2.) It is the case of the petitioner that the land pertaining to Khata no.13, Khesra Nos.485, 484, 486, 487, 488, 491, 493, 506 and 511, total an area comprises of 2.50 decimals has been acquired by the State Government on the basis of the requirement of the Uranium Corporation of India Limited, Jadugora but no compensation or employment has been provided, therefore, the instant writ petition has been filed.

(3.) Learned counsel for the State as well as respondent-UCIL has submitted that the writ petition is devoid of merit since no document showing title over the land has been annexed and therefore they have not been enlisted in the list of land looser and in view thereof no compensation has been paid and as such no question of providing appointment arose.