- (1.) HEARD the parties
(2.) IN view of the nature of dispute and claim made in this writ application, it is being disposed of at this stage itself with the consent of the parties. The petitioner has moved this Court earlier in W.P.(C) No. 1905 of 2005 seeking direction upon the respondents for payment of compensation for the lands acquired under the provision of Coal Bearing Areas (Acquisition and Development) Act, 1957 on the ground that the land belonging to the petitioner was acquired by the respondents -C.C.L. and they were using the same but the compensation was not paid to him.
(3.) THIS Court by order dated 28.4.2005 disposed of the said Writ Petition by giving liberty to the petitioner to file a representation before the respondent No. 4 the General Manager, Central Coalfields Limited, Dhori Area, Bokaro along -with all the documents of title and possession and other certificates and the General Manager was directed to consider the representation of the petitioner and pass an appropriate order within three months from the date of filing of such representation by the petitioner.;