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Judgment
Amareshwar Sahay, J.—Heard the parties.
The petitioners, who were the displaced persons on account of Punasi Reservoir Scheme in the district of Deoghar, have prayed for inclusion of their names in Category I of the Deoghar District displaced persons penal list dated 30.9.2001.
The State in their counter-affidavit has stated that in view of the new rehabilitation policy, the scheme framed by the Government of Bihar dated 18.9.1993 has lost its force and it is not valid at present and therefore, the prayer of the petitioners for placing them in Category I in place of Category II has become meaningless. It is further stated that under the new rehabilitation policy of the Government of Jharkhand, a fresh list of displaced persons of Punasi Reservoir scheme is being prepared and the benefits will be given to the displaced persons including the petitioners as per the new policy.
Since the petitioners are the displaced persons and the fresh list of displaced persons is being prepared by the State Government, this writ petition is disposed of with a direction to the State of Jharkhand to finalise the same within the period of four months from the date of receipt/production of a copy of this order.
The writ petition stands disposed of.