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Judgment
Sanjay K. Agrawal, J
Learned counsel for the petitioners would submit that petitioners land have been taken for the purpose of widening of road but neither acquisition
proceedings have been initiated nor compensation has been awarded to them against which they have made representation to the Collector (Revenue),
Rajnandgaon.
On the other hand, learned State counsel would submit that there is no cause of action therefore, the writ petition is not maintainable.
I have heard learned counsel for the parties.
Be that as it may, the petitioners are allowed to make representation before the Collector (Revenue), Rajnandgaon within ten days from today for
redressal of their grievances which will be considered and decided by the said authority within a period of six weeks thereafter.
It is made clear that this Court has not expressed any opinion on the merits of the matter.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).