- (1.)The petitioner who claims to be a displaced person on account of acquisition of land for establishment of Mahan Aluminium and Captive Thermal Power Plant (Hindalco), Limited, Bargawa, District Singrauli, has filed this petition stating that while compensation for land acquired has been paid to him, other benefits available to him under the Rehabilitation Policy, 2002 have not been made available to him.
(2.)The learned Government Advocate, appearing for the State as well as for the respondent No. 3, who has been directed to do so, state that if the petitioner approaches the Collector, Singrauly by filing a representation, the concerned authority shall consider and decide the same in accordance with law and the policy.
In view of the aforesaid statement of the learned Government Advocate for the State/respondents, the petition filed by the petitioner is disposed of with a direction that in case the petitioner files a representation claiming benefits under the aforesaid policy before the respondents No. 2, Collector, Singrauli, along with a copy of the order passed by the Court today and a copy of the petition within 15 days from today, the said authority shall consider and decide the same in accordance with law expeditiously, preferably within a period of two months thereafter.

(3.)With the aforesaid directions the petition filed by the petitioner stands disposed of.