- (1.) HEARD Mr. RK. Prasad, learned counsel for the petitioner and Mrs. Ritu Kumari, learned counsel for the respondents.
(2.) PETITIONER has prayed for issuance of appropriate direction upon the respondents for payment of compensation for the land acquired by the respondents and also for quashing the order as contained in letter dated 10.7.2002 whereby petitioner was informed that compensation will not be paid at this stage in respect of acquisition of the portion of land. It appears that the land of khata nos. 9, 38 and 36 of village Jaridih in the district of Bokaro was acquired in the year 1985 under the provision of Coal Bearing Area (Acquisition and Development) Act, 1957. It is contended by the petitioner that compensation record and other documents were prepared by the respondents but till date compensation amount has not been paid.
(3.) RESPONDENTS ' in their counter affidavit has stated that the land in question was acquired by the respondents but for different reasons, the activities to be done as per the planning made earlier was not found feasible and it has been decided that the lands which will not be required will be denotified and returned to the tenants.;