CHELAMESWAR,J. - (1.) This appeal arises out of the judgment dated 20.8.2004 in CWJC No.3819 of 1993 of the High Court of Jharkhand at Ranchi.
(2.) The appellants herein are the unsuccessful petitioners before the High Court.
(3.) A brief factual background of the matter is as follows: The first appellant-Tata Iron & Steel Company Ltd. (for short "TISCO") is a company registered under the Companies Act having an industrial unit at Jamshedpur in the district of Singhbhum, East Bihar (Now the State of Jharkhand). The industrial unit is primarily engaged in the business of manufacture and sale of iron and steel products. For the purpose of establishing the industry TISCO required considerable extent of land. A huge extent of land admeasuring 15,725 acres was acquired by the Government and conveyed to TISCO by the then Secretary of State of India in Council by two conveyances dated 19.1.1912 and 23.9.1929.;