Chain Bai vs South Eastern Coalfield Limited

Prashant Kumar Mishra, J

Learned Senior counsel appearing for the respondent SECL would submit, at the outset, that the compensation payable to the petitioner on account

of acquisition of her land under the provisions of the Coal Bearing Areas (Acquisition and Development) Act, 1957 (for short 'the Act, 1957'), the

amount of compensation has been deposited and this fact has already been informed to the petitioner's counsel, who had served a legal notice on the

SECL.

In view of the statement made, the petitioner is permitted to withdraw the amount of compensation deposited by the SECL with the concerned

Land Acquisition Officer. If the petitioner is not satisfied with the amount of compensation offered, she would be at liberty to move appropriate

application before the Tribunal constituted under Section 14 of the Act, 1957 for enhancement of the amount of compensation.

The writ petition stands disposed of with the above observation.