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Judgment
The player made in this writ petition is for disposal of the application preferred by the petitioner under Section 28A of the Land Acquisition Act which is pending before the opposite party No. 2. It is submitted that the application was moved more than three years ago, namely on 1691991, but no orders have been passed so far. A copy of the application under Section 28A of the Land Acquisition Act has been filed as annexure6 to the writ petition. More than three years have been passed and there seems to be no justification in keeping the matter pending for such a long time. The questionaire form, contained in annexure7 to the writ petition, shows that upto 751994 the application had not been decided. In view of the above circumstances we provide that opposite party No. 2 shall, within a period of six weeks from the date of furnishing a copy of this order, dispose of the application of the petitioner moved under Section 28A of the Land Acquisition Act.
The writ petition stands finally disposal of in the terms indicated above as agreed upon by the learned counsel for the parties.
Copy of this order may be supplied to the learned counsel for the petitioner within a week on payment of usual charges.