DHANANJAY PATHAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Sole petitioner-Dhananjay Pathak has filed this writ petition (PIL) against the official respondents as well as private respondents- M/s HINDALCO Industries Limited and Jaiswal Neco Industries Limited claiming the following reliefs:-

(2.) The focused perusal of the relifs sought would show that main relief claimed in the shape of 10.2 of the writ petition is extremely vague.

(3.) The petitioner is simply seeking a direction to hold an enquiry to protect the constitutional, fundamental and legal rights of the affected villagers and land owners and for payment of proper and suitable compensation in terms and conditions of the Rehabilitation Policy 2007 and 2013 without specifying the details of land-owners who have not been given the just and proper compensation.