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Judgment
8 paragraphs · 175 wordsIt is not in dispute that the award with respect to the land, in question, stands passed in favour of the writ petitioners. Allegedly, the amount, in
terms of the award, has yet not been released to the writ petitioners.
Be that as it may, with the consent of the parties, we dispose of the present petitions with a direction to respondent-authorities to consider and
decide the petitioners'' request, which the petitioners shall be making within a period of two weeks from today. We are hopeful that upon receipt of
such representation(s), the respondent authorities shall take action, rather expeditiously and more so within a period of four weeks thereafter.
Needless to add, all actions shall be taken strictly in accordance with law. Also, opportunity of hearing shall be afforded to all concerned.
Liberty reserved to the petitioners to approach the Court on same and subsequent cause of action, if so required and desired. Also, alternate
remedies, in accordance with law, can be exhausted. Pending application(s), if any, also stands disposed of.