- (1.) BY the Court -Heard counsel for the parties.
(2.) THE petitioner who is a lady has approached this Court for issuance of a direction upon the respondents to issue Vikas Pustika and arrange her proper rehabilitation as per the policy of the respondent - State dated 30.9.2003 as contained in Annexure 2. The relevant provision of the said resolution containing the revised rehabilitation policy of the State of Jharkhand. Water Resources Department is referred to in Clause 3.2, which contains a definition of displaced person.
(3.) BY referring Annexure -1, which is a notice issued in the name of the petitioner under Section 12(2) of the Land Acquisition Act. 1894. it is submitted on her part that the petitioner has not been issued the relevant Vikas Pustika. upon which she is entitled to benefits under the Revised Rehabilitation Policy.;