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Judgment
The present writ petition has been filed seeking declaration that the land acquisition proceeding initiated under the Land Acquisition Act, 1894 in
relation to Land Acquisition Case Nos.6/60-61, 17/61-62, 20/58-59, 48/58-59 and 11/83-84 deemed to have lapsed in view of the provisions of
Section 24(2) of the Right to Fair Compensation and Transparency under Land Acquisition, Rehabilitation and Resettlement Act, 2013. The
petitioner has also prayed for direction upon the respondents to release and relinquish the petitioner''s land which has been acquired by the State
Government for the establishment of Heavy Engineering Corporation Limited, Ranchi.
Learned counsel for the petitioner, at the very outset, submits that a writ petition, being W.P.(C) No.5119 of 2015, along with other batch of
writ petitions, was disposed of by this court vide judgment dated 4th December, 2017 relating to the same acquisition proceedings concerned in
the present writ petition. Learned counsel for the petitioner, accordingly, prays that the present writ petition may be disposed of in terms with the
judgment dated 4th December, 2017 passed in W.P.(C) No.5119 of 2015 and other batch of writ petitions.
In view of the said submission, the present writ petition is dismissed in terms with the judgment dated 4th December, 2017 passed by this Court
in W.P.(C) No.5119 of 2015 and other batch of writ petitions, with liberty to the petitioner to approach this Court with all relevant documents and
pleadings in support of his prayer.