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Judgment
Bhaskar Raj Pradhan, J
The present writ petition has been filed by Mr. Pema Tenzing Bhutia seeking disbursement of compensation amount for the land acquired by Indo-Tibetan Border Police (ITBP). An affidavit has been filed by the Deputy Inspector General of ITBP dated 22.11.2023 in which it has been stated that despite of the best efforts of ITBP the amount could not be sanctioned within the period of two months earlier sought for. The respondent-ITBP therefore, seeks further two months time for final approval from the competent authority of the Ministry of Home Affairs, Government of India. The application has been incorrectly termed as an “affidavit of compliance” which is actually an application for extension of time.
Further, it has been informed that the petitioner has been missing ever since the recent devastating Glacial Lake Outburst Flood (GLOF) at Chungthang.
In the circumstances, time sought for by ITBP is granted. In the meanwhile the learned counsel for the petitioner may take appropriate steps.
List it after the reopening of the ensuing winter vacation.