(1.) Magnificent question of law that has cropped up for consideration in this writ petition is whether the State Government is justified in impliedly excluding married daughter of the affected/displaced family from consideration for employment under the Chhattisgarh State Model Rehabilitation Policy, 2007, as amended, on the ground of her marriage.
(2.) The above -stated question of law arises for consideration in the following factual matrix of the case: -
(3.) The petitioner's father Itwar Singh was the owner of land bearing Khasra Nos. 73/2, 105/1 and 106/2, total area admeasuring 1.16 acres situate at Village Madwamouha, Tahsil Katghora, District Korba. These lands were acquired by the State Government in exercise of the provisions contained in the Land Acquisition Act, 1894 (for short 'the LA Act') for dumping ash products oozing out from the power unit owned by respondent No. 2 Chhattisgarh State Electricity Production Company Limited and ultimately, award was passed on 29 -8 -2007 and thereafter, lands vested with the State Government.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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