AI Structured Summary
Not yet generated for this judgment
Judgment
Bhaskar Raj Pradhan, J
During the course of the hearing the learned Deputy Solicitor General of India placed on record two correspondences. The first letter is dated 07.09.2023 written by the Deputy Inspector General, ITBP Police to the Director General, ITBP, New Delhi and the other letter dated 22.11.2023 is written by the Inspector General (Engr.), ITBP to the MHA justifying the acquisition made with regard to the land of the petitioner. The two documents are taken on record (marked as flag ‘X’ and ‘Y’).
The Deputy Solicitor General of India appears for the respondent no.4. Mr. Lakhwinder Singh, Deputy Judge Attorney General, ITBP is also personally present in Court. According to them the matter is being pursued by them with the MHA, but because it is the end of the financial year, the sanction of the amount of compensation payable may take further six weeks. They therefore, seek two months time to complete the process to make payment. An affidavit shall be filed in a next three days placing on record all these correspondences by the authorized signatory of the respondent no.4.
On the assurance given as above this Court deems it prudent to give a final opportunity to respondent no.4 to make good their assurances given time and again to this Court.
Post this matter again for hearing on 07.06.2024.