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Judgment
B.S. Verma, J.—Heard learned Counsel for the parties.
By means of this writ petition, the Petitioners have sought following reliefs:
I. To issue writ order or direction in the nature of mandamus commanding and directing the Respondents to start the rehabilitation process at Chaien Village with immediate effect and complete the same within stipulated time as prescribed by this Hon''ble Court preferably within three months.
II. To issue writ order or direction in the nature of mandamus directing the Respondents to pay them compensation as per their property/assets which were lost due to the Vishnu Prayag Jal Vidyut Pariyojna.
III. To issue writ order to direction in the nature of mandamus directing the Respondents to allot the agricultural land to the Petitioners as per their agricultural land which has been lost due to the Vishnu Prayag Jal Vidyut Pariyojna.
IV. Any other order or direction which this Hon''ble Court may deem fit and proper in the circumstances of the case.
V. Award cost of this petition.
In the counter affidavit filed on behalf of the State, it is stated that the affected families of Chaien Village, have been paid compensation as per their property/assets, which were lost due to the Vishnu Prayag Jal Vidhyut Pariyojna. The grievance of the Petitioners is that they are also from affected families from same village and were not awarded any compensation by the State Government.
During the course of arguments, learned Counsel for the Petitioners seeks liberty to make representation before the appropriate authority for redressal of their grievance.
Having heard learned Counsel for the parties, this Court is of the view that the appropriate authority is the best judge to verify the fact as to whether the Petitioners were among the affected families or not.
The writ petition is disposed of finally giving liberty to the Petitioners to make a fresh representation for redressal of their grievance before the appropriate authority of the State Government. If such representation is made, the same shall be decided by a speaking and reasoned order within a period of 8 weeks from the date of presentation of such representation.