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Judgment
Heard.
Office objection is over-ruled.
Learned counsel appearing for the petitioners would submit that their land have been acquired for NTPC Seepat Project but employment has not
been provided to them either by State or by NTPC, for which they have also made joint representation before respondents No. 2 and 4 but it has not
been considered and decided till date.
Learned counsel for the petitioners would further submit that the Collector, Bilaspur after discussion with the NTPC has sought instructions from
the State on 12.10.2017 but no direction has been issued by the State till date.
I have heard learned counsel for the petitioners.
Be that as it may, the respondent No. 3 - Secretary, General Administrative Department, Raipur is directed to take decision on the Collector's
memo dated 12.10.2017 seeking direction expeditiously preferably within a period of one month from the date of receipt of certified copy of this order
and thereafter, once the decision is taken by the State Government, the Collector will do the needful in accordance with law after hearing the parties
within a further period of two months.
With the aforesaid observation, the writ petitions stand finally disposed of. No order as to cost(s).