JASBIR SINGH CHAWLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition has been filed in the public interest on behalf of 81 families who had been re-located from village Telsara to another location in the same village. They are not the land owners of the original land, but they were residing at village Telsara on government land for a long time. They had to be relocated because the government required 1000 Acres of land for establishment of army cantonment in Chakarbhata area.

(2.) Though the land owners may have been granted compensation as per the prevailing law, we are not concerned with the same. In this petition, we are only dealing with the case of these 81 relocated families.

(3.) It is stated on behalf of the State that the 23 families were given the benefits of Indira Awas Yojna who are actually falling under the BPL group and for the rest 58 families who are not BPL card holders, the State itself has recommended their case to be treated under the BPL group.