Shaista @ Rimsa Rahman vs State Of Chhattsgarh

The office objection is over ruled.

Learned counsel appearing for the petitioners would submit that the petitioners' land has been acquired by the respondent No. 2- South Eastern

Coal Fields Limited (SECL), under the provisions of Coal Bearing Act (Acquisition and Development Act), 1957 (for short the “Act of 1957â€) in

lieu of which neither compensation has been paid to the petitioners nor rehabilitation has been provided to them till date. The petitioners have also

made representations before the competent authorities but it has not been considered and decided till date. He would further submit that respondents

are not taking cognizance of the memo dated 04.08.2017 issued by Government of India in which certain clarifications have been issued.

I have heard learned counsel for the petitioners.

The prayer appears to be fair and reasonable and is accordingly allowed.

Be that as it may, the respondents No. 2 & 3 are directed to consider and decide the petitioners' representations strictly in accordance with law

within a period of three months from the date of receipt of certified copy of this order and the respondents are also directed to take cognizance of the

memo dated 04.08.2017 issued by Government of India.

With the aforesaid directions, the writ petitions are accordingly disposed of. No order as to cost(s).