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Judgment
4 paragraphs · 104 words
Ritu Bahri, CJ
1.
Counsel for the petitioner says that, after filing of the present Writ Petition, a counter affidavit has been filed by the respondents, and in paragraph no. 5 of the counter affidavit filed by Shri Laxmi Raj Chauhan, Special Land Acquisition Officer, it is stated that notices have been sent to the concerned land owners on 10.08.2023 (Annexure CA-1). These notices have been sent after the inquiry report dated 02.11.2022, and no further directions are required to be given in this Writ Petition.
2.
The Writ Petition is disposed of accordingly.
3.
Pending application(s), if any, also stand disposed of accordingly.