Sartaj Pershad vs The Land Acquisition Officer Cum ...
2022 Latest Caselaw 352 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                 AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI


                WRIT APPEAL No.35 of 2022
                          AND
              WRIT PETITION No.12016 of 2013


COMMON JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     Learned counsel for the appellant/writ petitioner prays

for withdrawal of the present writ appeal as well as

W.P.No.12016 of 2013, as the appellant/writ petitioner has

already preferred an application under Section 18 of the Land

Acquisition Act. It has been filed on 06.01.2020, as stated by

the learned counsel for the appellant/writ petitioner.                          A

prayer has also been made to direct the respondents to decide

the said application in accordance with law.

In the light of the aforesaid, W.P.No.12016 of 2013 as

well as the present writ appeal are dismissed as withdrawn

with a direction to the respondents to decide the claim

petition of the appellant/writ petitioner in accordance with

law, as expeditiously as possible, preferably, within a period

of six months from the date of receipt of a certified copy of

this order.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J 31.01.2022 vs