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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayers:- 2. That the petitioner be allotted land as per land scheme by directing the respondents to perform legal duty under rehabilitation and resettlement policy and other decisions/directions taken by the respondents from time to tome.
That keeping in view the magnitude of misery and loss of the oustees, grievance cell be constituted for identification of legitimate grievances of displaced person with time bound limit as envisaged in the national policy on resettlement and rehabilitation for project affected families issued by the department of Land Resources, Ministry of Rural Development on 10-3-2004.
That instructions contained in letter Rev PC (7) 2/89-PC I dated 5-7-2003 (Annexure PF) be declared null and void since it being arbitrary, discriminating and unconstitutional because only 192 oustees out of 1931 displaced persons are considered for package which is illegal perse.
It is seen that similar issue was considered by this Court leading to judgment in CWP No. 449 of 2009. Counsel agrees that this writ petition also can be disposed of in terms of the said judgment. Ordered accordingly. This writ petition is disposed of in terms of the judgment, referred to above. Copy of the above referred judgment will be appended to this judgment. The pending application (s), if any also stands disposed of.