ASHOK Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the leaned Additional Government Advocate who is directed to take notice for respondents No.1 to 4.

(2.) The petitioners herein have sought for the following reliefs in this writ petition ;-

(3.) It is the case of the petitioners that they are the displaced persons under the Upper Krishna Irrigation Project (UKP) and they have been allotted sites of different dimensions, the particulars of which have been given at Annexures 'A' to 'A34'.