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Judgment
6 paragraphs · 114 wordsBhaskar Raj Pradhan, J
Heard learned Counsel for the Petitioner. Issue notice upon the respondents in Writ Petition as well as in I.A. No. 01 of 2024 subject to filing of requisites within three days.
Mr. Sujan Sunwar, learned Assistant Government Advocate accepts Notice on behalf of State-Respondent Nos.2, 3 and 4. He waives formal Notice.
The records before the Additional District Magistrate, Gyalshing District and Appellate Authority, Land Revenue and Disaster Management Department, Government of Sikkim pertaining to this case may be called for.
In the meanwhile no action shall be taken pursuant to the impugned Orders dated 04.05.2023 and 07.03.2024 till the next date.
List on 08.07.2024.