- (1.) L.P.A. No. 114 of 2014 has been preferred against the interim order dated 12.2.2014 passed in I.A. No. 3748 of 2012 and I.A. No. 326 of 2013 filed in W.P. (C) No. 5732 of 2012. L.P.A. No. 115 of 2014 has been preferred against the interim order dated 12.2.2014 passed in I.A. No. 5429 of 2013 filed in W.P. (C) No. 1719 of 2013.
(2.) L.P.A. No. 117 of 2014 has been preferred against the interim order dated 12.2.2014 passed in I.A. No. 325 of 2013 filed in W.P. (C) No. 5749 of 2012.
(3.) The subject matter of dispute relates to the acquisition of lands in seven villages namely, Kajri, Sikka, Sakhoi, Batsara, Gadikhas, Kathotia and Palhe Khurd, which were acquired by invoking urgent Clause under Section 17 of the Land Acquisition Act for coal mining by the private company-7th respondent. The villagers/landowners of the acquired lands through its association, Bhumi Adhigrahan Visthapan Avam Punarvas Sangharsh Morcha, and some individuals are said to have challenged the acquisition proceedings and quantum of compensation and also invoking of urgent clauses.;