BASUDEO MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioners, who were the displaced persons on account of Punasi Reservoir Scheme in the district of Deoghar, have prayed for inclusion of their names in Category I of the Deoghar District displaced persons penal list dated 30.9.2001.

(3.) SINCE the petitioners are the displaced persons and the fresh list of displaced persons is being prepared by the State Government, this writ petition is disposed of with a direction to the State of Jharkhand to finalise the same within the period of four months from the date of receipt/production of a copy of this order.