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Judgment
Bhaskar Raj Pradhan, J
IA No.02 of 2023
This is an application for impleadment filed by the Petitioners seeking to implead 21 (twenty one) persons identified as “land owners” in whose favour the compensation determined by the State Authorities is sought to be challenged in the present Writ Petition.
The Learned Additional Advocate General appearing for the State-Respondents do not object to this application.
Since the Writ Petition seeks to challenge the Notification issued under Section 4(1) of the Land Acquisition Act, 1894 and also seeks the quashing of the determination of compensation of Rs.1,89,09,777/- arrived at by the Revenue Officer of Respondent No.1, contained in letter dated 01.11.2017, it is seen that the land owners in whose favour compensation was determined would be necessary parties.
The application is, therefore, allowed and the 21 (twenty one) persons shall be impleaded as Respondents No.3 to 23.
IA No.02 of 2023 stands disposed of.
The amended Writ Petition shall be filed within a period of two weeks.
IA No.01 of 2022
Hearing on IA No.01 of 2022, deferred on the request of Learned Deputy Solicitor General of India, which is not opposed.
List the matter on 28.06.2023.