Sanjay K. Agrawal, J
1. Learned counsel appearing for the petitioners would submit that though petitioners' land have been acquired by the respondents - S.E.C.L. for
Gevra Project under the Coal Bearing Act (A & D), 1957 but they have been held ineligible for grant of compensation without assigning any reasons
and, therefore, direction may be issued to the respondent authorities to grant compensation to the petitioners in lieu of their acquired land.
2. I have heard learned counsel for the petitioners.
3. Be that as it may, the respondent No. 2 - Chief General Manager, S.E.C.L. is directed to consider and dispose of the petitioners' case,
expeditiously, preferably within a period of 12 weeks from the date of receipt of certified copy of this order.
4. With the aforesaid observations, the writ petition stands finally disposed of. No order as to cost(s).
