JUDGEMENT
Dhananjaya Y. Chandrachud, J. -
(1.) Leave granted.
(2.) The issue in the present appeals pertains to the rehabilitation of land oustees, whose lands were acquired between 1984-85 and 1992-93 for the Sambalpur-Talcher Rail Link Project.
(3.) The Union Government in the Ministry of Railways formulated certain policies on which the claim in the present appeals rests.;
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