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Jharkhand High Court

Ms Eastern Coalfields Limited Through ... vs Land Reforms And Revenue Department on 19 May, 2015

Author: Shree Chandrashekhar

Bench: Shree Chandrashekhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               W.P.(C) No. 29 of 2014

M/s Eastern Coalfields Limited, A Government Company within 
the meaning of Section 617 of the Companies Act, 1956, having 
its Head Quarters at Sanctoria, Disargarh, P.O. & P.S.­ Disargarh, 
District­   Burdwan   (West   Bengal)   through   its   General   Manager 
being   the   authorised   signatory   Sri   Jitendra   Tiwari,   son   of 
Bindhyachal   Tiwari   at   present   posted   as   General   Manager,   S.P. 
Mines,   M/s   Easter   Coalfields   Ltd.,   P.O.   &   P.S.­Chitra,   District­
Deoghar (Jharkhand)                            ...      ...     Petitioner 
                                   Versus
1. The State of Jharkhand
2.   The   Principal   Secretary,   Department   of   Revenue   &   Land 
Reforms, Government of Jharkhand, Ranchi
3.   The   Special   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
4. The Joint Secretary, Department of Revenue and Land Reforms, 
Government of Jharkhand, Ranchi
5.   The   Deputy   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
6. The Deputy Commissioner, Deoghar
7. The Additional Collector, Deoghar
8. The District Land Acquisition Officer, Deoghar... Respondents

                               with 
                    W.P.(C) No. 7859 of 2013

M/s Eastern Coalfields Limited, A Government Company within 
the meaning of Section 617 of the Companies Act, 1956, having 
its Head Quarters at Sanctoria, Disargarh, P.O. & P.S.­ Disargarh, 
District­   Burdwan   (West   Bengal)   through   its   General   Manager 
being   the   authorised   signatory   Sri   Jitendra   Tiwari,   son   of 
Bindhyachal   Tiwari   at   present   posted   as   General   Manager,   S.P. 
Mines,   M/s   Easter   Coalfields   Ltd.,   P.O.   &   P.S.­Chitra,   District­
Deoghar (Jharkhand)                            ...      ...     Petitioner 
                                   Versus
1. The State of Jharkhand
2.   The   Principal   Secretary,   Department   of   Revenue   &   Land 
Reforms, Government of Jharkhand, Ranchi
3.   The   Special   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
4. The Joint Secretary, Department of Revenue and Land Reforms, 
Government of Jharkhand, Ranchi
5.   The   Deputy   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
6. The Deputy Commissioner, Deoghar
7. The Additional Collector, Deoghar
8. The District Land Acquisition Officer, Deoghar... Respondents
                                 with 
                    W.P.(C) No. 7902 of 2013

M/s Eastern Coalfields Limited, A Government Company within 
the meaning of Section 617 of the Companies Act, 1956, having 
its Head Quarters at Sanctoria, Disargarh, P.O. & P.S.­ Disargarh, 
District­   Burdwan   (West   Bengal)   through   its   General   Manager 
being   the   authorised   signatory   Sri   Jitendra   Tiwari,   son   of 
Bindhyachal   Tiwari   at   present   posted   as   General   Manager,   S.P. 
Mines,   M/s   Easter   Coalfields   Ltd.,   P.O.   &   P.S.­Chitra,   District­
Deoghar (Jharkhand)                            ...      ...     Petitioner 
                                   Versus
1. The State of Jharkhand
2.   The   Principal   Secretary,   Department   of   Revenue   &   Land 
Reforms, Government of Jharkhand, Ranchi
3.   The   Special   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
4. The Joint Secretary, Department of Revenue and Land Reforms, 
Government of Jharkhand, Ranchi
5.   The   Deputy   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
6. The Deputy Commissioner, Deoghar
7. The Additional Collector, Deoghar
8. The District Land Acquisition Officer, Deoghar... Respondents
                     
                                  with 
                    W.P.(C) No. 28 of 2014

M/s Eastern Coalfields Limited, A Government Company within 
the meaning of Section 617 of the Companies Act, 1956, having 
its Head Quarters at Sanctoria, Disargarh, P.O. & P.S.­ Disargarh, 
District­   Burdwan   (West   Bengal)   through   its   General   Manager 
being   the   authorised   signatory   Sri   Jitendra   Tiwari,   son   of 
Bindhyachal   Tiwari   at   present   posted   as   General   Manager,   S.P. 
Mines,   M/s   Easter   Coalfields   Ltd.,   P.O.   &   P.S.­Chitra,   District­
Deoghar (Jharkhand)                            ...      ...     Petitioner 
                                   Versus
1. The State of Jharkhand
2.   The   Principal   Secretary,   Department   of   Revenue   &   Land 
Reforms, Government of Jharkhand, Ranchi
3.   The   Special   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
4. The Joint Secretary, Department of Revenue and Land Reforms, 
Government of Jharkhand, Ranchi
5.   The   Deputy   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
6. The Deputy Commissioner, Deoghar
7. The Additional Collector, Deoghar
8. The District Land Acquisition Officer, Deoghar... Respondents
                                    with 
                        W.P.(C) No. 30 of 2014

    M/s Eastern Coalfields Limited, A Government Company within 
    the meaning of Section 617 of the Companies Act, 1956, having 
    its Head Quarters at Sanctoria, Disargarh, P.O. & P.S.­ Disargarh, 
    District­   Burdwan   (West   Bengal)   through   its   General   Manager 
    being   the   authorised   signatory   Sri   Jitendra   Tiwari,   son   of 
    Bindhyachal   Tiwari   at   present   posted   as   General   Manager,   S.P. 
    Mines,   M/s   Easter   Coalfields   Ltd.,   P.O.   &   P.S.­Chitra,   District­
    Deoghar (Jharkhand)                            ...      ...     Petitioner 
                                       Versus
    1. The State of Jharkhand
    2.   The   Principal   Secretary,   Department   of   Revenue   &   Land 
    Reforms, Government of Jharkhand, Ranchi
    3.   The   Special   Secretary,   Department   of   Revenue   and   Land 
    Reforms, Government of Jharkhand, Ranchi
    4. The Joint Secretary, Department of Revenue and Land Reforms, 
    Government of Jharkhand, Ranchi
    5.   The   Deputy   Secretary,   Department   of   Revenue   and   Land 
    Reforms, Government of Jharkhand, Ranchi
    6. The Deputy Commissioner, Deoghar
    7. The Additional Collector, Deoghar
    8. The District Land Acquisition Officer, Deoghar... Respondents
                                      with 
                        W.P.(C) No. 31 of 2014

    M/s Eastern Coalfields Limited, A Government Company within 
    the meaning of Section 617 of the Companies Act, 1956, having 
    its Head Quarters at Sanctoria, Disargarh, P.O. & P.S.­ Disargarh, 
    District­   Burdwan   (West   Bengal)   through   its   General   Manager 
    being   the   authorised   signatory   Sri   Jitendra   Tiwari,   son   of 
    Bindhyachal   Tiwari   at   present   posted   as   General   Manager,   S.P. 
    Mines,   M/s   Easter   Coalfields   Ltd.,   P.O.   &   P.S.­Chitra,   District­
    Deoghar (Jharkhand)                            ...      ...     Petitioner 
                                       Versus
    1. The State of Jharkhand
    2.   The   Principal   Secretary,   Department   of   Revenue   &   Land 
    Reforms, Government of Jharkhand, Ranchi
    3.   The   Special   Secretary,   Department   of   Revenue   and   Land 
    Reforms, Government of Jharkhand, Ranchi
    4. The Joint Secretary, Department of Revenue and Land Reforms, 
    Government of Jharkhand, Ranchi
    5.   The   Deputy   Secretary,   Department   of   Revenue   and   Land 
    Reforms, Government of Jharkhand, Ranchi
    6. The Deputy Commissioner, Deoghar
    7. The Additional Collector, Deoghar
    8. The District Land Acquisition Officer, Deoghar... Respondents
                                with 
                    W.P.(C) No. 54 of 2014

M/s Eastern Coalfields Limited, A Government Company within 
the meaning of Section 617 of the Companies Act, 1956, having 
its Head Quarters at Sanctoria, Disargarh, P.O. & P.S.­ Disargarh, 
District­   Burdwan   (West   Bengal)   through   its   General   Manager 
being   the   authorised   signatory   Sri   Jitendra   Tiwari,   son   of 
Bindhyachal   Tiwari   at   present   posted   as   General   Manager,   S.P. 
Mines,   M/s   Easter   Coalfields   Ltd.,   P.O.   &   P.S.­Chitra,   District­
Deoghar (Jharkhand)                            ...      ...     Petitioner 
                                   Versus
1. The State of Jharkhand
2.   The   Principal   Secretary,   Department   of   Revenue   &   Land 
Reforms, Government of Jharkhand, Ranchi
3.   The   Special   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
4. The Joint Secretary, Department of Revenue and Land Reforms, 
Government of Jharkhand, Ranchi
5.   The   Deputy   Secretary,   Department   of   Revenue   and   Land 
Reforms, Government of Jharkhand, Ranchi
6. The Deputy Commissioner, Deoghar
7. The Additional Collector, Deoghar
8. The District Land Acquisition Officer, Deoghar... Respondents

                               with 
                    W.P.(C) No. 1871 of 2014

M/s Eastern Coalfields Limited, A Government Company within 
the meaning of Section 617 of the Companies Act, 1956, having 
its Head Quarters at Sanctoria, Disargarh, P.O. & P.S.­ Disargarh, 
District­   Burdwan   (West   Bengal)   through   its   General   Manager 
being   the   authorised   signatory   Sri   Jitendra   Tiwari,   son   of 
Bindhyachal   Tiwari   at   present   posted   as   General   Manager,   S.P. 
Mines,   M/s   Easter   Coalfields   Ltd.,   P.O.   &   P.S.­Chitra,   District­
Deoghar (Jharkhand)                             ...     ...     Petitioner 
                                   Versus
1. The State of Jharkhand
2. The Chief Secretary, Government of Jharkhand, Ranchi
3.   The   Principal   Secretary,   Department   of   Revenue   &   Land 
Reforms, Government of Jharkhand, Ranchi
4.   The   Principal   Chief   Conservator   of   forest­cum­Executive 
Director,   Barren   Land   Development   Board,   Government   of 
Jharkhand, Ranchi
5.   The   Deputy   Secretary,   Forest   and   Environment   Department, 
Government of Jharkhand, Ranchi
6. The Secretary, Revenue Department, Government of Jharkhand, 
Ranchi
7.   The   Special   Secretary   to   the   Government,   Department   of 
Revenue and Land Reforms, Ranchi
          8.   The   Additional   Chief   Secretary,   Forest   and   Environment 
         Department, Jharkhand, Ranchi
         9. The Regional Chief Conservator of Forest, Jharkhand, Dumka
         10. The Conservator of forest, Deoghar
         11. The Divisional Forest Officer, Deoghar
         12. Deputy Commissioner, Deoghar
         13. Additional Collector, Deoghar
         14. The Circle Officer, Deoghar
         15. Union of India
         16. Ministry of Environment and Forest, Paryavaran Bhavan, New 
         Delhi
                                         ­­­­­
    CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
                                     ­­­­­
         For the Petitioners  : Mr. Ayush Aditya, Advocate
                                Mr. Shashank Shekhar, Advocate
         For Respondent­State : Mr. Manoj Kumar, S.C. (Mines)
                                Mr. Atanu Banerjee, G.A.
                                Mr. Kaustav Panda, J.C. to G.A.
                                Mr. Sunil Singh, J.C. to S.C. (Mines) 
         For Respondent ­UoI : Mr.  Rajiv Sinha, ASGI
                                Mr. Madan Prasad, CGC
                                     ­­­­­
         I.A. Nos. 2750/2015, 2746/2015, 2749/2015, 2747/2015,  
         2745/2015, 2751/2015, 2748/2015 and 2744/2015  

09/19.05.2015

These applications have been filed seeking withdrawal  of the writ petitions. 

The   learned   counsel   for   the   petitioners   submits   that  though meeting with the official of the Government of Jharkhand  took   place   on   01.04.2015   and   28.04.2015,   the   matter   has   not  been finally settled. 

However,  the   learned   counsel   for   the   petitioners,   on  instructions, seeks permission to withdraw the writ petitions. 

I.A. Nos. 2750/2015, 2746/2015, 2749/2015, 2747 of  2015,   2745/2015,   2751/2015,   2748/2015   and   2744/2015  are  allowed. 

W.P.(C) Nos. 29 of 2014, W.P.(C) No. 7859 of 2013, W.P.(C) No.  7902 of 2013, W.P.(C) No. 28 of 2014, W.P.(C) No. 30 of 2014, W.P.(C)   No.  31  of  2014,  W.P.(C)  No.   54  of   2014,  W.P.(C)   No.  1871 of 2014 In view of the order passed in the I.As., all the writ  petitions stand withdrawn.

I.A. No. 4127 of 2014 [W.P.(C) No. 7859 of 2013], I.A.  No. 4129 of 2014 [W.P.(C) No. 31 of 2014] and I.A. No. 4125 of  2014 [W.P.(C) No. 54 of 2014] are also dismissed. 

(Shree Chandrashekhar, J.) Manish