SHAIKH MOHAMMAD MURGHAY Vs. STATE OF MAHARASHTRA THROUGH ITS CHIEF SECRETARY GOVERNMENT OF MAHARASHTRA MANTRALAYA MUMBAI

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned Assistant Government Pleader for the State respondent nos.1 to 5 and the learned counsel for CIDCO respondent no. 6.

(2.) The petitioners are challenging the order dated 5.12.2005 passed by the respondent no. 2 Secretary, Relief and Rehabilitation, Government of Maharashtra under Section 33 of the Displaced Persons Compensation and Rehabilitation Act, 1954 (for short "Act of 1954").

(3.) The facts which has given rise for filing of this petition in nutshell and as stated by the learned counsel for the petitioners are as follows: