AI Structured Summary
Not yet generated for this judgment
Judgment
Vibhu Bakhru, CJ
The complainant has filed the present complaint alleging willful disobedience of the order dated 27.09.2022 passed by the learned Single Judge in W.P.No.3387/2022 (LA-RES). The learned Single Judge had disposed of the said petition without expressing any opinion on the merits of the case, but with a direction to the respondents to consider the representation of the complainant, within the stipulated period.
The learned counsel for the accused submits that the representation has been considered and a petition has been filed under Section 77(2) read with Section 18 of the Right to Fair Compensation, Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
A copy of the memo enclosing the said petition, is also handed over to the learned counsel for the complainant.
In view of the above, the complaint stands closed.
Pending applications stand disposed of.