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Judgment
5 paragraphs · 138 wordsManoj Kumar Tiwari, J
The only direction issued by Writ Court was to decide petitioner's representation.
A compliance affidavit has been filed by respondent enclosing therewith the order dated 31.07.2017 passed by Special Land Acquisition Officer/ Competent Authority, Land Acquisition. Perusal of the said order indicates that decision on petitioner's representation has been taken.
In such view of the matter, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.
Learned counsel for the petitioner submits that Competent Authority, Land Acquisition has not determined the amount, payable as compensation to the petitioner. If that is so, the Competent Authority shall make every endeavour to decide the proceedings for determination of compensation, as early as possible, but not later than nine months from the date of production of certified copy of this order.