RAJESH RAWANI Vs. COAL INDIA LTD

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder a direction has been sought for to provide compensation as also the employment in lieu of the land acquired by the respondent authority for mining and other ancillary activities/purposes.

(2.) It is the case of the petitioner that the land in question has been acquired by the State in favour of the Bharat Cooking Coal Ltd. for mining operation but no compensation or employment has been provided, therefore, the instant writ petition.

(3.) Counter affidavit has been filed on behalf of the RespondentBharat Cooking Coal Ltd., wherein inter-alia stand has been taken that the land in question has not subjected to acquisition proceeding rather it has been transferred by virtue of agreement depending upon certain terms and conditions that too sometime in the year 1987 and in lieu thereof the employment has been provided as per the proportion of the land which has been agreed to be transferred in favour of the respondent- Bharat Cooking Coal Ltd.