Ajay Kumar Tripathi, CJ
1. Heard Learned Counsel for the Petitioners and learned Counsel for the Respondents.
2. The issue raised by the Petitioners in the present Public Interest Litigation would be examined by the Collector, District Janjgir-Champa, if adequate
materials and inputs are provided with regard to aberrations committed by the Company beyond the allotment of land, which was made by the
competent authority.
3. If such materials and inputs are provided, then the Collector will pass an appropriate order within a reasonable time limit.
4. The instant Public Interest Litigation stands disposed of with the above observation.
