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Judgment
Bhaskar Raj Pradhan, J
The learned Assistant Government Advocate states that although the Government is ready to disburse the amount, they have recently been informed about the petition for attachment of the acquired property by the State Bank of Sikkim from whom the petitioner had taken a loan to construct a resort in the acquired property. Accordingly notice has been issued to the petitioner. However, the learned counsel for the petitioner states that he has not received the same. The State-respondent shall furnish a copy of this communication to the learned counsel for the petitioner during the course of the day and thereafter, let the parties make effort to resolve the issues.
List it after the reopening of the ensuing winter vacation.