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Judgment
Ahanthem Bimol Singh, J
Heard Mr. S. Thoithoi Meitei, learned counsel appearing for the petitioner.
Issue notice returnable within four weeks.
Mr. Shyam Sharma, learned GA accepts notice on behalf of respondent Nos. 1 & 2 and hence no formal notice is called for in respect of the said respondents.
In respect of respondent No. 3, it has been submitted by the learned counsel for the petitioner that he has already served notice to the office of the respondent No. 3 and hence, no formal notice is called for in respect of the said respondent also.
List this case again on 21-07-2022.
In the meantime, learned GA is directed to get instruction from the respondent Nos. 1 & 2 as to what steps have been taken for payment of the compensation as ordered by the Trial Court in its order dated 01-07-2021 passed in Cril. Misc. Case No. 6 of 2022 and two other connected cases.