SUJIT NARAYAN PRASAD,J. - (1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder direction has been sought for upon the respondent- Eastern Coalfield Limited to withdraw the communication dated 19.03.2019 and restrained the respondent Company in releasing awarded amount in the account of Keshowati Deti.
(2.) The petitioner who happens to be the daughter of respondent No.5 is claiming the compensation amount by virtue of being the co-sharer of the ancestral property which has been acquired under the provision of Coal Bearing Areas (Acquisition and Development) Act, 1957 (hereinafter referred to as the Act, 1957). The petitioner being aggrieved with the communication dated 19.03.2019 issued by the authority of the Eastern Coalfield Limited (Annexure-1) whereby and whereunder information about the Aadhar Card and the Joint Account, has been sought to be furnished from respondent No.5 for deposit the amount of compensation with a direction to disburse it from the other claimant in accordance with genealogical table and if the said Act would not be performed, she will be held to be responsible for the same.
(3.) This matter was heard on 23rd June, 2019 and an order was passed to implead the said Keshowati Devi as respondent No.5 along with an order of ad-interim relief restraining the respondent not to disburse the further amount in the account of the said Keshowati Devi.;