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Judgment
The limited grievance of the Petitioner is that his petition under Section 28-A of the Land Acquisition Act, 1894 (‘LA Act’), which is stated
to be pending since 3rd April, 2019 before the Special Land Acquisition Officer, Khariar, (SLAO), may be directed to be disposed of in a time bound
manner.
Accordingly, a direction is issued that the aforementioned petition, if not already disposed of, shall be disposed of by the SLAO, Khariar (Opposite
Party No.3) by a reasoned order after hearing the Petitioner, not later than 6th December, 2021. For this purpose, a certified copy of this order be
produced by the Petitioner before Opposite Party No.3 on 4th October 2021 then the above matter will be listed before Opposite Party No.3 for
directions.
The writ petition is disposed of in the above terms.
A certified copy of this order be issued as per rules.
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