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Judgment
Krishna S Dixit, J
The short grievance of the Petitioner is as to acquisition of his site for a particular project SANS payment of compensation. Learned Sr. Panel Counsel appearing for the Respondent – KIADB agrees to instruct his client to look into the grievance of the Petitioner as aired in the Representation dated 18.12.2017 (Annexure-A). This is appreciable.
In view of the above, this Writ Petition is disposed off, costs having been made easy. Time for taking a call on the subject Representation and informing the petitioner result thereof is three months.
All contentions are kept open.
It is open for the answering Respondent to call for any information/documents from the side of the Petitioner for due consideration of subject Representation; however, in the guise of such solicitation, no delay shall be brooked.