Sambuddha Chakrabarti, J. - (1.) On January 20, 2017, the petitioner filed the affidavit of service and in spite of notice none appeared on behalf of the respondents to oppose the application. The respondent no. 4 was directed to file a report in the form of an affidavit in response to the allegations made in the writ petition, on the next date of hearing. The petitioner was directed to communicate the gist of the order to the respondent no. 4 and the respondent no. 4 was to act on such communication.
(2.) The matter was next taken up on May 4, 2017, when the petitioner filed an affidavit of service from which it appeared that the petitioner had communicated the order passed on January 20, 2017 to the respondent no. 4 by speed post on January 30, 2017. In spite of it none appeared on behalf of the respondent. Consequently, no report was forthcoming.
(3.) Therefore, the case was heard ex parte. The case of the petitioner, inter alia, is that her husband died long ago leaving behind the petitioner and his only daughter. The lands which the petitioner had inherited from her husband were acquired by the Eastern coalfields Ltd. i.e., the respondent no. 2, which was her sole source of sustenance. She alleges that the entire agricultural lands situated at Damra under the Sripur area was affected by the work of excavation and extraction of minerals by the respondent no. 2. As the petitioner and others raised an objection, the respondent no. 2 company decided to acquire all agricultural lands from the land owners for the purpose of mining operation at Bhanora West Block and Damra colliery under Sripur area.;