(1.) The captioned writ petitioner seeks a direction to the opposite parties to declare her as displaced person under Talcher - Sambalpur Rail link Road Over Bridge Project at Boinda with a further direction to provide all facilities as available to a displaced person as per Odisha Resettlement and Rehabilitation Policy, 2006 (hereinafter called 'RR Policy 2006') with consequential benefits.
(2.) The factual matrix leading to the case of the petitioner is that the petitioner is the recorded owner of land pertaining to Khata No. 5, Plot No. 682/998, area measuring Ac.4.62 decimals. It is alleged, inter alia, that for the Talcher - Sambalpur Rail Link Road Over Bridge Project at Boinda, opposite parties vide Land Acquisition Notification No. L.A.(c) -61/2004 dated 31.5.2005 Ac.3.43 decimals of land from the above suit plot of the petitioner. Again vide notification No. L.A.(c) -75/2005 dated 10.8.2005 the rest of the land of the petitioner measuring Ac.1.19 decimals was acquired. Therefore, the petitioner became the double displaced person under the 'R.R. Policy 2006'. Since the suit land as stated above, is situated about 1 k.m. distance from Boinda Chhak and it is adjacent to N.H.55, by acquiring such land, the petitioner was deprived of the said valuable suit land. It is also alleged that the petitioner is a widow and became completely landless person due to acquiring of the aforesaid land. It is claimed by the petitioner that the petitioner is a displaced person belonging to category IV which deals with Urban Liner Projects such as Railway and Road Projects. According to Category IV of the 'R.R. Policy 2006', each family will get the following benefits :
(3.) As the petitioner did not get any benefit, she approached O.P. No.3 who after enquiry found that the petitioner is a multiple displaced victim and liable to get the benefit under the 'RR Policy, 2006'. So O.P. No.3 recommended the case of the petitioner to the O.P. No.4 who in turn forwarded the case of the petitioner to O.P. No.5. It is alleged inter alia that the O.P. No.5 is not taking any action at his end. It is further averred by the petitioner that the O.Ps. 4 and 5 are remaining silent having not taken any action on the grievance of the petitioner. Hence the petitioner is compelled to knock the door of this Court seeking relief under the 'RR Policy, 2006'.