UNION OF INDIA THROUGH SECRETARY Vs. COMMANDING OFFICER, SONARI MILITARY CAMP

JUDGEMENT

(1.) The present Civil Review application has been preferred against the judgment dtd. 14/3/2023 passed in L.P.A No. 227 of 2012 with L.P.A No. 236 of 2012 whereby the appeals filed by M/s Tata Steel Limited (formerly known as M/s. Tata Iron and Steel Company Limited) (hereinafter referred as the respondent no. 9) against the common judgment dtd. 23/4/2012 passed in have been dismissed.

(2.) The fact of the case as emerges from the record is that the respondent no. 9 was incorporated as a Public Limited Company on 26/8/1907. At different points of time, 15,725.05 acres land in total was conveyed to it by the Government of Bihar in order to establish industry for production of iron and steel. Since some portions of the acquired land were not immediately needed by the respondent no.9 for the purpose of establishing industry and other civil amenities, the same were allowed to be under cultivators' possession.

(3.) The land under Khata No. 40, Plot Nos. 1566, 1567, 1568, 1569, 1570 and 1572 situated at village Khuntadih, P.S Bistupur (hereinafter referred as the said land) was in possession of one Bengal Kumar. During the revisional survey and settlement operation undertaken between the year 1934-37, Bengal Kumar was shown as a tenant of the said land and the respondent no. 9 was shown as the owner of the same.