Amareshwar Sahay, J. - (1.) HEARD the Learned Counsel for the parties and with their consent this writ application is being disposed of finally at this stage itself.
(2.) THE writ petitioner i.e. Central Coalfields Limited, which is a Government Company within the meaning of Article 617 of the Companies Act, 1956, has filed this writ petition challenging the judgment dated 21.4.2005 passed by the Subordinate Judge -II, Hazaribagh, in Land Reference Case Nos. 50 to 61 / 19993, 64 to 66/1993 and 68/1993 and the Award made pursuant thereto, whereby the Court below after enhancing the rate of compensation fixed by the Collector has fixed the market value of the lands acquired @ Rs. 2,888/ - per decimal or Rs. 2,88,886/ - per acre besides solatium, interest and other benefits. The facts in brief are as under:
(3.) THE lands in question were acquired by the Government for the petitioner i.e. the Central Coalfields Limited and the Collector at his own level decided the compensation, which the Awardee did not feel just and proper and consequently they preferred objection before the Collector for enhancement of compensation. The collector referred the entire matter with objection under Section 18 of the Land Acquisition Act before the Civil Court for re -fixing the compensation in accordance with law.;