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Judgment
Bhaskar Raj Pradhan, J
Heard I.A. No. 02 of 2022 and I.A. No. 03 of 2022. I.A. No. 03 of 2022 is an application for taking on record letter bearing Memo No.1293/52/P/11/DC (GTK) dated 02.06.2022. The said memo is a communication from office of the District Collectorate, Gangtok District to the General Manager (P), PMU-Ranipool, Gangtok District. It refers to an earlier Memo No. NHIDCL/PMU-Ranipool/Ranipool-Pakyong/2022-23/94 dated 05.05.2022 and states that with the formation of the new Districts vide Notification No.50/LR & DMD/ACQ/GOS dated 20.12.2021 Namli Revenue Block falls within the jurisdiction of Gangtok District and Chota Singtam, Kartok, Pachey, Samsing, Namcheybong, Dikling, Yentam, Aho and Changey Senti Blocks falls within the jurisdiction of the Pakyong District. However, in the Gazette Notification notified vide S.O.2046 (E) dated 2nd May 2022 only five Revenue Blocks have been notified. The memo requests the left out Revenue Blocks to be included in the Pakyong District. The Revenue Block of Chota Singtam in which the petitioner’s land is situated is also mentioned therein.
Admittedly, this corrigendum has not yet been made and the same has been informed to this court. This court deems it proper to adjourn the hearing of I.A. No. 02 of 2022 and I.A. No. 03 of 2022 before which date the learned Assistant Solicitor General of India shall take necessary steps and notify this court about it.
List on 05.09.2022 as already notified.