SUBHASHCHANDRA DEVRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Petitioners, who are the legal representatives of the original Petitioner, Devraj Shivbadan Rajbhar ("Devraj"), challenge the common order dtd. 15/9/2012 passed by the High Power Committee ("HPC") in Application Nos. 298 of 2011 and 505 of 2011.

(3.) The Petitioners urged that this Court allow Application No.505 of 2011 filed by Devraj and dismiss Application No.298 of 2011 filed by Respondent Nos. 4 to 7 before the HPC. In short, the Petitioners contend that only Devraj's name should have been included in Annexure-II as eligible for the rehabilitation benefits and not the names of Devraj and his brothers, i.e. Respondent Nos.