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Judgment
Ahanthem Bimol Singh, J
Heard Mr. N. Ibotombi, learned senior counsel appearing for the petitioners.
Issue notice, returnable within three weeks.
Mr. Shyam Sharma, learned Government Advocate accepts notice on behalf of the respondents No. 3 and 4, hence no formal notice is called for in respect of the said respondents.
Petitioners is to take steps for service of notice upon respondents No. 1, 2 and 5 by speed post.
Steps should be taken within one week.
It has been submitted by the learned senior counsel that before passing of the order sought to be reviewed, the Deputy Commissioner, Noney District wrote a letter to the Branch Manager, Indian Bank on 08-04-2022 requesting the later to transfer a sum of Rs. 31,08,48,380.14/-(Rupees thirty one crore eight lakh forty eight thousand three hundred eighty and fourteen paise) only through RTGS/ NEFT from the District Collector, Land Acquisition, Noney, Manipur to the accounts of affected land owners of Nungba and that the said amount has already been transferred to the accounts of the affected land owners.
The submission made by the learned senior counsel for the petitioners is noted.
List this case again on 16-06-2022.