GOPAL PRASAD GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the concerned respondents to rehabilitate the petitioners and other hutment dwellers proposed to be displaced from the locations i.e. Sudamdih Main Colony, Mundapahari, Chief House and Masjid Patti at suitable place by providing civic amenities including drainage system, street lights, water pipe lines, hospital, electricity connection, road communication, common toilets, school buildings and community centre within specified period.

(2.) Reference may be made to the order dtd. 5/1/2021, which reads as under:-

(3.) A counter affidavit has been filed on behalf of the respondent no. 6, stating inter alia that role of the said respondent is to allot houses for rehabilitation of those displaced persons whose names figure in survey list or in the list made available to it by the respondent nos. 3 to 5. Since the names of the petitioner nos. 1 and 4 were provided by the respondent nos. 3 to 5 to the respondent no. 6, they have been allotted residential houses i.e. House nos. 1962 and 425 (Phase III), Belgoria Township, Mouja Belgoria, Dhanbad with all facilities vide allotment order no. 3118 dtd. 8/12/2020 and allotment order no. 2145 dtd. 27/8/2020, respectively. So far as the petitioner nos. 2 and 3 are concerned, their names were neither included in the survey list made available to the respondent no. 6 nor were recommended by the respondent nos. 3 to 5 like the cases of the petitioner nos. 1 and 4.