AI Structured Summary
Not yet generated for this judgment
Judgment
Krishna S Dixit, J
The short grievance of the Petitioner is as to the non-consideration of his representations dated 4.12.2018 & 21.12.2019, wherein he has sought for certain compensation in respect of the land in question. Learned AGA appearing for the respondents, oppose the Petition contending that where the damage as alleged has happened or not is a disputed fact and therefore, Petitioner should be relegated to the ordinary Civil remedy. Having so contended, he now fairly agrees to instruct his client to look into the grievance of the Petitioner as aired in the subject representations, in accordance with law and in a time bound way. This is appreciable.
In view of the same, Writ Petition is disposed off, time for compliance is three months, all contentions are kept open.
It is open to the answering Respondent to solicit any information/documents from the side of the Petitioner for due consideration of his Representation/s. However, in the guise of such solicitation, no delay shall be brooked.
No costs.