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Judgment
9 paragraphs · 170 wordsMeenakshi Madan Rai, J
Respondent No.1 is present in person.
I.A. No.01 of 2023 is an application filed through the Assistant Government Advocate seeking the personal exemption of Respondent No.2. He is represented by Additional District Collector, Mr.Rohan Ramesh Agawane.
Learned Senior Counsel for the Petitioners has no serious objections to the prayer for exemption.
In the circumstance, the Petition is allowed and disposed of accordingly.
In terms of the Order dated 19-09-2023 of this Court, Reply dated 26-09-2023 to the Show Cause Notice dated 20-09-2023 have been filed by the Respondent No.1, Secretary, Land Revenue and Disaster Management Department, Government of Sikkim and Respondent No.2, District Collector, Gangtok District.
Learned Advocate General submits that the matter before the Gauhati High Court is being taken up today and hence in the interest of justice, this matter be deferred for some time.
There is no objection to the prayer but Learned Senior Counsel for the Petitioner urges that a short date be granted.
In the circumstance, list this matter on 19-10-2023.