- (1.) Appellant is represented by Mr. H.K. Mahato, learned counsel and the respondents are represented by Mr. V.K. Prasad, S.C. (L&C). Being aggrieved by the dismissal of the writ petition being W.P.(C) No. 1726 of 2013 in and by which, learned Single Judge declined to issue directions to the respondents to issue 'Vikash Pustika' and to pay rehabilitation grants to the petitioner under the State Rehabilitation Policy of the year, 2003, further modified by 2012 Scheme of the Swarnarekha Multipurpose Project, Chandil.
(2.) The case of the appellant is that he is an oustee in the construction of the Swarnarekha Multipurpose Project, Chandil (for short the 'Project') as his all cultivable properties as well as his houses have been acquired by the respondents for the purpose of the aforesaid Project and for that purpose, compensation as enumerated by the respondents have been paid to the appellant. It is the further case of the appellant that one Vikash Pustika No. 09326 in the name of father of the appellant was issued on 21.09.1990. But in the year 2003, a Rehabilitation Policy was published by the respondent State to consider the adult members of the family as a separate and to provide them grants for rehabilitation.
(3.) According to the petitioner, he had applied for getting the benefits of rehabilitation as per 2003 Rehabilitation Policy of the State but the same had not been considered. Since the application of the appellant was not considered by the State respondent, he had approached this Court by filing a writ petition being W.P(C) No. 1726 of 2013.;