SHEIKH RASHID SHEIKH KARIM Vs. DIVISIONAL COMMISSIONER, AMRAVATI

JUDGEMENT

(1.) Heard Mr. Zaheer, learned counsel for the petitioner/s, Ms. Mehta, learned AGP for the respondent No.1, Mr. Kale, learned counsel for the respondent No.2 and Mr. Patil, learned counsel for the respondent No.3.

(2.) These petitions challenge the order dated 19.01.2021 passed by the respondent No. 1, whereby the application filed by the petitioners has been rejected. By the application dated 29.07.2020, the petitioners had sought rehabilitation, in a constructed premises as well as compensation.

(3.) Mr. Zaheer, learned counsel for the petitioners submits, that there are more members in the families of the petitioners, and therefore, the alternate accommodation being provided to them is insufficient. In some cases he submits, that there are more family units, and therefore, each one ought to have been allotted a separate unit. In his submission, the impugned order inasmuch as it does not consider this position is clearly infirm and ought to be set-aside.