- (1.) By Court Heard the Learned Counsel for the petitioner as well as Learned Counsel for the State.
(2.) Perused the papers.
(3.) The petitioner by way of the present petition, under Article 226 of the Constitution of India, has prayed for issuance of an appropriate writ/order/direction commanding upon the Respondents to provide job/compensation in lieu of acquisition of land of the petitioner in the year 1990-91 by concerned Respondents during process of excavation of coal in notified area as also in view of the settlement between Management and Smt. Parwati Devi, sister-in-law of the petitioner in the year 1992.;