RAKESH VYAS Vs. UNION OF INDIA

JUDGEMENT

(1.) THERE is no representation for the petitioners.

(2.) PETITIONERS have approached this Court seeking the following reliefs:

(3.) BRIEFLY put, the case of the petitioners is as follows: Petitioners were residents of Old Tehri city and were having ownership of their houses in the Old Tehri city. The respondents acquired the properties for the purpose of construction of a dam. Petitioners were allotted plots in Dehradun district. It is stated that there were complaints from various allottees regarding the unsuitability of the allotted plots. The respondents issued a Notification that interesting allottees may surrender the allotted plots to the third respondent and, in lieu thereof, the allottees will be paid cash. Annexure No. 2 is the rehabilitation policy. Petitioners surrendered their plots in terms of the 'cash in lieu of allotment' policy. Annexure No. 3 provides the details of the date of surrendering the plots and the date of receipt of payment. It is stated that the oustees shall be entitled to other rehabilitation grants as admissible to them under the policy even on accepting the option of 'cash in lie of allotment'. There is reference to Annexure No. 4 Notification providing that the house construction assistance will be payable to the displaced persons of Old Tehri city. Petitioners made Annexure No. 5 application seeking the benefit of house construction assistance. It is on not getting the benefit; they have approached this Court seeking the reliefs as mentioned above.