BHASKAR CHANDRA NATH Vs. STATE OF ORISSA

JUDGEMENT

(1.) In these two Writ Petitions, the Petitioner-Bhaskar Ch. Nath in W.P(C) No.29283/2011 and Petitioner-Sudhakar Nath in W.P.(C) No.29284/2011, both are sons of Late Srinibas Nath, have prayed that they should be declared as displaced persons under Clause 2(d) of the Orissa Resettlement and Rehabilitation Policy, 2006 (hereinafter referred to as the "RR Policy, 2006) dated 14th May, 2006 published in the Extraordinary Gazette on 15th May, 2006; and to provide them Rehabilitation and Resettlement Assistance and it served in the aforesaid Policy they are not to evict them till the Petitioners are admitted to Rehabilitation Assistance as envisaged.

(2.) The Petitioner-Bhaskar Ch. Nath has been recorded with Ac.0.07 dec. of land in Plot No.12/559 of Khata No.59/16 in Itap Mouza in the Odapada Block of Dhenkanal District. Similarly, the Petitioner-Sudhakar Nath has been recorded with Ac.0.06 dec. of land in Plot No.12/560 of Khata No.59/17 in Itap Mouza in Odapada Block in the district of Dhenkanal.

(3.) The relevant events in chronological are enumerated below:-