Shree Chandrashekhar,J. - (1.) Seeking a direction to the respondents for issuance of "Vikas Pustika" to the petitioners and to provide benefit under Revised Rehabilitation Scheme, 2003 and Revised Rehabilitation Scheme, 2012, the present writ petition has been filed.
(2.) The brief facts of the case narrated in the writ petition can be summerised thus: The petitioners have their ancestral house and raiyati lands recorded in their names and/or in the name of their ancestors. The land and house of the petitioners were acquired by the State Government during 198687 for construction of dam under the Swarnrekha Multipurpose Project and compensation for the house and/or lands has been duly paid to the petitioners under different awards prepared in their names. It is stated that after the acquisition, the house and/or lands of the petitioners were completely submersed in the water and the petitioners thus became fully displaced persons. The Water Resources Department published a Revised Scheme for Rehabilitation, 2003, which was further revised in the year, 2012 for the families, who after acquisition of their house and/or lands became fully displaced persons. The petitioners applied in prescribed proforma for issuance of "Vikas Pustika" in their names and when it was not issued in their names, the petitioners gave a legal notice on 05.09.2012 still, "Vikas Pustika" has not been issued by the respondents in the name of the petitioners and therefore, the petitioners have approached this Court.
(3.) Heard learned counsel appearing for the parties and perused the documents on record.;