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Judgment
Learned counsel appearing for the petitioners would submit that petitioners land has been acquired by the State Government for the purpose of
construction of road under the Pradhan Mantri Gram Sadak Yozna but no compensation has been paid to them till date.
Learned counsel appearing for the State would submit that petitioners' case for grant of compensation will be considered and decided expeditiously.
I have heard learned counsel for the parties.
Be that as it may, the respondent State is directed to consider petitioners case for grant of compensation if their land has been acquired for
construction expeditiously preferably within a period of three months from the date of receipt of certified copy of this order.
With the aforesaid observation, the writ petition stands disposed of. No order as to cost(s).