D.N.PATEL,J. - (1.) This Letters Patent Appeal has been preferred by the appellant (original petitioner) whose writ petition bearing W.P. (C) no. 5708 of 2013 was dismissed by the learned Single Judge and the prayer for referring the claim of this appellant under Section 18 of the Land Acquisition Act was not accepted by the learned Single Judge. The land was acquired in the year 1987-88 and under the Land Acquisition Case no.1 of 1987-88, the compensation was also paid to the holder of the property and for reference under Section 18 of the Land Acquisition Act, 1894, the petition which was preferred by this appellant was dismissed and hence, this Letters Patent Appeal has been preferred by the original petitioner.
(2.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that the land in question is Khata no.11, Thana no.16 within Plot nos.97 and 98 admeasuring 3.09 acres.
(3.) This land was recorded in the name of Uttam Mahto. The land was acquired for Central Coal Fields Limited- Central Government undertaking. Necessary notices were given under the Land Acquisition Act, 1894 and ultimately the compensation was awarded at Rs.56,457.53/- in favour of the son of Uttam Mahto and two sons of Chamna Mahto through their mother and natural guardian Chamni Mahtawain.;