IMRAN RAHAMAT WALA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioners submits that the petitioners' lands were acquired by the State through the SDO and the compensation is to be paid, however, the same is not paid according to the rehabilitation policy which is existing in State. He would further submit that the rehabilitation policy has been framed by the State and the petitioners may be given opportunity to make representation before the respondent No.2 and the respondent No.2 may be directed to decide the same in accordance with the policy of the State.

(3.) Considering the submission made by learned counsel for the petitioners, without any observation on merits it is directed that as on today since the petitioners seek for to file the representation before the Collector, District Bastar, the petitioners shall be at liberty to file detailed representation before the Collector, Bastar within a period of sixty days from today and on such representation being filed, the Collector, Bastar shall be obliged to decide the same within a period of 90 days so that the actual claim of the petitioners and whereabouts of the petitioners can be made clear.