- (1.) HEARD counsel for the parties.
(2.) AN application has come on behalf of the petitioner to amend the earlier order. We do not think that the application deserves consideration for reasons to be stated later. The application is accordingly dismissed. The State Government has come up with a plan that instead of offering land, they will offer constructed house/flat at a cost which would be much lower than the land, say 10 -15% of the construction cost, which may not exceed beyond Rs.20,000/ - (Rs. Twenty thousand only), approximately to each of the families and the family which comes within the entitlement zone will be allotted a house/flat.
(3.) THE offer is not denied by the petitioner. However, their case is that there are certain people whose houses are yet to be demolished, their cases may be considered.;