Sudarshan Sahu vs Union Of India

The grievance of the petitioners seem to be the inaction on the part of the respondents in not releasing the compensation payable to the petitioners

upon their land being acquired.

The contention of the petitioners are that, their land situated at Khasra Nos.508/3, 576/1 and 576/2 respectively at village Patna, Tehsil,

Ramanujnagar, District Surajpur, have been acquired by the respondents No.5&6 under the Coal Bearing (Acquisition and Development) Act, 1957

(in short the “Act of 1957â€). According to the petitioners, though the proceedings were drawn from 2011, the determination of compensation

finally was made in 2017, but till date the petitioners have been deprived of the compensation and they have not received any amount till date.

Learned counsel for the State as also the counsel for the SECL submit that subject to the petitioners approaching the respondents No. 4 to 6 with

appropriate claim of theirs in respect of their land being acquired, their claim shall be settled at the earliest.

Given the said facts, the writ petition at this juncture stands disposed of directing the petitioners that in addition to any representation or claim that

they have been made in the past, they shall make a fresh claim to the respondents No.4 to 6 within a period of three weeks and the respondents No.4

to 6 in turn shall process the claim of the petitioners in accordance with the determination made by the respondents at the earliest and the

compensation, if payable, to the petitioners shall be settled within an outer limit of four months from the date of receipt of fresh claim.

The writ petition accordingly stands disposed of.