- (1.) It is submitted that in spite of repeated request, the claim of the petitioner(s) have not been settled/paid.
(2.) Counsel for the M.A.D.A. submitted that in the absence of counter affidavit, he is not in a position to accept or controvert the submissions made by the petitioner(s). He further submitted that it is also to be seen whether any quarters was given to the petitioners and whether they have paid all the upto date rent/penal rent/other charges etc., against occupation of quarters, and have handed over vacant possession of the quarters or not.
(3.) In the circumstances, petitioner(s) are directed to handover vacant possession of quarters, if any given to them, if not already handed over, within 30 days from today. Only after the quarters have been vacated, if any quarters were given, the petitioner(s) may file copy of their writ petitions before respondent No. 2 Secretary, Mineral Area Development Authority, Dhanbad, which will be treated, as representations on their behalf.;