Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rahul Kamlesh, counsel appearing for the petitioner.
(2.) Heard Mr. Manoj Kumar No.3, counsel appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs: (a) For a direction upon the respondents to forthwith, issue Rehabilitated Family Development Booklet (Punarwasit Parivar Vikash Pustika) to the petitioner, which is provided to the land losers/ their successors/ legal heirs etc. under Suwarnrekha Project, Chandil, Distt.- Saraikela-Kharsawan as the petitioner's father's land measuring about 20 acres and his residential houses were acquired by the Government for the Chandil Reservoir under the Suwarnrekha Project in the year, 1986 and she being the legal heir of her father has filed representation before the respondent no.5-Deputy Commissioner, Saraikela-Kharsawan, which is still pending. (b) For a direction upon the respondents to decide the representation of the petitioner forthwith and extend the benefits (monetary as well as other benefits) to the petitioner as per policy of the Government in this regard. ;