APARESH KUMAR SINGH,J. - (1.) Heard counsel for the petitioner and the State.
(2.) Petitioner has sought rehabilitation in terms of revised rehabilitation policy, 2003 of Water Resources Department as a displaced and landless person, alleging acquisition of his entire landed property including residential house for the purposes of Batane Jalasaya Pariyojna in the year 1986. He seeks issuance of Vikash Pustika and a Government job; piece of land for residential house with sufficient financial aid and finally, compensation in lieu of 0.44 acre of land which, according to him, has not yet been paid.
(3.) As per the averments made in the writ petition, father of the petitioner received an amount of Rs. 2,20,000/- in the year 1986 against acquisition of the land measuring 8.06 acres in the village-Dindag, Tola-Dewathi, P.S. Chattarpur, District-Palamau. Petitioner alleges that compensation in lieu of remaining 0.44 acre of land under various khata numbers, was not paid. Thereafter, series of representation have been made for redressal.;