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Judgment
9 paragraphs · 155 wordsHeard.
Learned counsel appearing for the petitioner would submit that the petitioner may be permitted to make representation before the Collector under
Section 33 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (henceforth 'Act,
2013') for grant of compensation and rehabilitation and the same may be directed to be decided expeditiously.
Prayer appears to be fair and reasonable and accordingly the same is allowed.
Be that as it may, the petitioner is at liberty to make appropriate representation for grant of compensation & rehabilitation before the Collector. In
the eventuality of filing such a representation, the Collector shall consider and dispose of the same expeditiously in accordance with law preferably
within a period of six weeks from the date of receipt of certified copy of this order after hearing the affected parties.
With the aforesaid observations, the writ petition stands finally disposed of.