SOMSINGH JAVANSINGH CHAUHAN Vs. COLLECTOR

JUDGEMENT

(1.) THIS petition is filed for and on behalf of 161 residents of village Likhi, Dist: Sabarkantha whose lands were acquired for Dharoi Vatrak Irrigation Project by the State Government. Request of the petitioner is that as per the Government policy, they should be rehabilitated. Though it is not in dispute that the petitioners were paid compensation under the Land Acquisition Act at the time when the lands were acquired by the Government, it is the case of the petitioner that the Government itself has framed a policy to rehabilitate such dam oustees under certain circumstances. Reply of the Government does not give any clear idea of allotment of land to the said affected persons or about the present status of the request in this regard.

(2.) CONSIDERING the facts and circumstances of the case, this petition is disposed of permitting the petitioner and/or affected persons named at Annexure B to the petition to jointly or individually make a representation to the Collector, Sabarkantha. If such representation with necessary supporting material is filed within two months from today, the Collector shall take appropriate decision in accordance with law bearing in mind the Government policy on the issue. In the representation that the affected persons may file, it will be open for them to point out the position of the land bearing survey No. 744, 750 and 751 of village Kokrol which a private trust ha also demanded for allotment. The representation may be decided expeditiously and preferably within six months from the date of receipt of the same. With the above directions, the petition is disposed of. Rule is discharged.