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Judgment
Sanjay K. Agrawal, J
Learned counsel appearing for the petitioner would submit that compensation in lieu of petitioner's land has been determined by the respondent
authorities but the amount has not been paid to them till date, therefore, direction may be issued to the respondent authorities to disburse the amount
expeditiously.
I have heard learned counsel for the petitioner.
Be that as it may, the petitioner is at liberty to approach the Sub- Divisional Officer (Revenue), Champa, District Janjgir Champa for payment of
compensation within ten days from today and, in turn, the said authority shall consider petitioner's case and proceed strictly in accordance with law for
payment of compensation to the petitioner, if any.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).