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Judgment
Heard learned counsel for the petitioner and learned AC to AAG 12 for the State.
The petitioner has moved the Court for the following reliefs:
"(i) Issuance of a writ in the nature of Mandamus or any other appropriate writ(s) order(s) direction(s) commanding the respondents specially respondent no. 5 i.e. Deputy Collector, Land Reforms (D.C.L.R.) Banka to act in accordance with law on the basis of the order dated 04.02.2019 passed by the Hon'ble Court in CJWC No. 1989 of 2019 relating to the construction of the PCC Road in Khata No. 290 Khesra No. 5027 Rakwa 10 Decimals without acquisition of the said land and also direct the respondents to make payment of compensation amount with interest for the admitted portion of the above said land.
(ii) Any other relief to which the petitioner is found entitled to."
Learned counsel for the petitioner submitted that pursuant to the liberty granted by the Court earlier in CWJC No. 1989 of 2019 on 04.02.2019, the petitioner has filed Bihar Land Disputes Resolution Case No. 02 of 2019-20 on 20.02.2019. It was submitted that the said is still pending.
Learned counsel for the State submitted that the authority before which the case has been filed has sought guidelines from the Collector, Banka under Letter No. 386 dated 07.06.2019.
Learned counsel for the petitioner drew the attention of the Court to Annexure 6, which is copy of the representation filed before the respondent no. 2.
Accordingly, the writ petition stands disposed off with a direction to the respondent no. 5 to decide the aforesaid case, if already not decided, expeditiously, and latest within a period of two months from the date of production of a copy of this order before him. The respondents no. 2 and 3 are also directed to ensure that if any communication in this regard or clarification sought by the respondent no. 5 is pending at their level, the same be immediately replied to latest within two weeks from the date of production of a copy of this order before them.