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Judgment
Learned counsel appearing on behalf of petitioners would submit that petitioners are the landless and homeless persons and the encroachment is
directed to be removed where they were residing since last more than 40 years, so they may be rehabilitated to some other place.
I have heard learned counsel for the petitioners.
Be that as it may, the Collector, District Bemetara is directed to look into the matter and ensure that the petitioners are rehabilitated to some other
alternative place expeditiously preferably within a period of three months from the date of receipt of certified copy of this order.
With the aforesaid observation, the writ petitions stand finally disposed of. No order as to cost(s).