Manoj Verma vs State Of Chhattisgarh 257 ... on 18 May, 2018

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Chattisgarh High Court

Manoj Verma vs State Of Chhattisgarh 257 ... on 18 May, 2018

Bench: Sanjay K. Agrawal

                                         1

                                                                            NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                               WPC No. 1428 of 2018

     1. Manoj Verma S/o Late R. M. Verma, aged about 39 years, R/o Pathraguda
        Para, Bhagat Singh Ward No. 6, Jagdalpur, District Bastar.

     2. Akash Mahanti S/o Late Ramnarayan Mahanti, aged about 36 years, R/o
        Pathraguda Para, Bhagat Singh Ward No. 6, Jagdalpur, District Bastar.

     3. Vikash Kumar Sahu, S/o Shri B. L. Sahu, aged about 38 years, R/o
        Pathraguda Para, Bhagat Singh Ward No. 6, Jagdalpur, District Bastar.

     4. Kunwar Ranveer Singh, S/o Late Chandra Veer Singh, aged about 39 years,
        R/o Kunwar Bada, Vijay Ward No. 2, Jagdalpur, District Bastar.

     5. Tilesh Dewangan, S/o Shri Gajendra Dewangan, aged about 38 years, R/o
        Sadar Ward No. 10, Near Old Jyoti Talkies, Jagdalpur, District Bastar.

     6. Amit Dubey, S/o Shri H. N. Dubey, aged about 37 years, R/o Vijay Ward No.
        2, Power House Chowk, Jagdalpur, District Bastar.

     7. Alok Samant, S/o Late Jhadeshwar Samant, aged a bout 37 years, R/o
        Samant Gali, Subhash Ward No. 9, Jagdalpur, District Bastar.

                                                                    ---- Petitioners

                                      Versus

     1. State Of Chhattisgarh Through The Secretary, Ministry Of Revenue,
        Mahanadi Bhawan, Naya Raipur, District Raipur, Chhattisgarh.

     2. National Mineral Development Corporation Ltd, Through Its Chairman /
        Director, Nagarnaar Steel Plant, Nagarnaar, District- Bastar, Chhattisgarh.

                                                                  --- Respondents

For Petitioners : Mr. M. L. Sakat, Advocate. For Respondents/ State : Mr. D. R. Minj, Dy. G. A. For Respondent No. 2 : Mr. Chandradeep Prasad on behalf of Mr. Vaibhav Shukla, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/05/18

1. Learned counsel appearing for the petitioners would submit that 2 petitioners' land have been acquired by respondent No. 2 for establishment of Steel Plant in lieu of which no rehabilitation has been granted to them as per the State rehabilitation policy.

2. Be that as it may, the petitioners are at liberty to make representation before the respondent No. 2 for redressal of their grievance within a period of two weeks from today that will be considered and decided by the said respondent authority within a period of two weeks thereafter.

3. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

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