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Judgment
Counsel for the Petitioners seeks leave to withdraw this writ petition with liberty to first file a representation before the authorities. If such
representation is filed not later than 13th September, 2021 it shall be examined by the Tahasildar-cum-Land Acquisition Officer, Raighar (Opposite
Party No.5) and after hearing the Petitioners a reasoned order shall be passed thereon not later than 8th November, 2021 and a copy thereof shall be
made available to the Petitioners not later than 15th November, 2021. If aggrieved by such decision it would be open to the Petitioners to seek
appropriate remedies in accordance with law.
The Court makes it clear that it has not expressed any view on the contentions of the Petitioners.
The writ petition is disposed of in the above terms.
An urgent certified copy of this order be issued as per rules.
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