NARMADA HYDROELECTRIC DEVELOPMENT CORPORATION Vs. SHANKAR

JUDGEMENT

(1.) Heard counsel for the appellants.

(2.) These appeals take exception to the common order passed by the learned Single Judge dated 22.08.2013, in writ petitions filed by the private respondents.

(3.) The facts emerging from the record are that the private respondents (writ petitioners) are affected by Narmada Dam Project. They were offered compensation. Each one of them has availed of compensation amount. There is no dispute that they are oustees within the meaning of Rehabilitation and Resettlement Policy (in short "R & R Policy") formulated by the State Government. As per the said policy, the oustees were given option either to accept 100% compensation amount or to opt for alternative commensurate land by accepting only 50% of the compensation amount. This has been provided in para 5.1 of the R & R Policy. The same reads thus:-