Rajesh Shankar, J. - (1.) The present writ petition has been filed for issuance of direction upon the Nominated Authority (respondent No. 2) for considering the representation relating to claim/compensation with regard to coal blocks under Schedule III of the Coal Mines (Special Provisions) Act, 2015 (in short "the Act, 2015") at Sl. No. 18 Bridna, Sl. No. 19 Sisai and Sl. No. 20 Meral (hereinafter referred to as "the said coal blocks") on account of purchase of land on behalf of M/s. Abhijeet Infrastructure Ltd. in the capacity of authorized representative of the aforesaid company in accordance with the provisions of the Act, 2015. It has also been prayed for commanding upon the respondent No. 2 not to disburse any compensation payable to the prior allottee i.e M/s. Abhijeet Infrastructure Limited till the claim of the petitioner is settled. Further prayer has been made for restraining the respondents from using the plots of land purchased by the petitioner vide various sale deeds till the admitted dues is settled by the respondent No. 2 in accordance with provisions of the Act, 2015.
(2.) On perusal of the record, it appears that vide order dated 01.03.2017, M/s. Trimula Industries Ltd., Varanasi was ordered to be impleaded as respondent No. 6 and dasti notice as well as the notice through registered post were issued to it. Subsequently, a supplementary affidavit was filed by the petitioner stating that the representative of the respondent No. 6 refused to accept the dasti notice, which was sought to be served to it on 10.03.2017. However, the service report of the registered notice issued under the registered post was awaited till 19.04.2017. Vide order dated 13.12.2017, fresh notice under registered post was ordered to be issued upon the respondent No. 6. On 21.02.2018, the writ petition was further taken up, however the same was adjourned awaiting service report of the notice to the respondent No. 6. The position remained the same on the next date also i.e. 07.03.2018 and the case was ordered to be listed after one week. Under the aforesaid circumstance, it appears that sufficient steps have been taken for service of notice upon the respondent No. 6.
(3.) The factual background of the case as stated in the writ petition is that on the strength of the power of attorney and authorization by the Board of Directors of M/s. Abhijeet Infrastructure Limited (the respondent No. 5), the petitioner purchased several plots of land for the said coal blocks from individual raiyats and invested huge money. Initially, some amount was paid to the petitioner, however after sometime when the respondent No. 5 was in receipt of the sale deeds relating to the land of the said coal blocks, the representative of the respondent No. 5 denied further payment of admitted dues of the petitioner. For purchasing some land in Meral Coal Block, money was advanced by the petitioner to the raiyats on the strength of power of attorney executed by the respondent No. 5 and the steps for seeking permission of Deputy Commissioner, Palamau was initiated but final sale deed could not be executed pending permission of competent authority. In the meantime, the said coal mines were realloted to Usha Martin Pvt. Ltd., Ranchi and Trimula Industries Ltd., Varanasi by way of auction pursuant to the provisions of the Act, 2015.;