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Judgment
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Sanjay K. Agrawal, J
Learned counsel for the petitioner would submit that petitioner has filed an application under Section 10(4) of the Chhattisgarh Underground
Pipelines (Acquisition of Right of User in Land) Act, 2004 [for brevity, 'Act of 2004'] which is pending before the competent authority / Sub-Divisional
Officer (Revenue) since 06.11.2017 and has not been considered and decided till date.
Be that as it may, the competent authority is directed to consider and decide the petitioner's application filed under Section 10(4) of the Act of 2004
after hearing the parties expeditiously, preferably within a period of six weeks from the date of receipt of copy of this order. The parties would also be
at liberty to raise all the permissible grounds in support of their plea.
It is made clear that this Court has not expressed any opinion on the merits of the matter.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).