SEVAK RAM BIRLA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) By this writ petition, the petitioner has prayed for a direction to the respondent to provide job to at least one person of the family members of the petitioner and not to take the possession of land and release the amount of compensation awarded in favour of the petitioner except Rs. 3.00 lakhs.

(3.) It is not disputed that earlier the petitioner has filed W.P. No.3995/2017, which was disposed of by this Court by order dated 07/07/2017 granting permission to the petitioner to file appropriate representation before respondent No.2 and directing the respondent no.2 to decide the representation within a time bound period. This writ petition has been filed by the petitioner with a plea that the representation has not been decided till now.