SOLABANNA Vs. COMMISSIONER

JUDGEMENT

(1.) In this petition, the petitioner seeks for the following reliefs:

(2.) Heard learned counsel for the petitioners and learned HCGP for the respondents and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned counsel for the petitioners invites my attention to the order passed by the co-ordinate bench of this Court under identical circumstances in respect of the land covered under the very same notification in the case of Mohammad Iqbal and others V/s The Commissioner and others, W.P.No.104568/2022 dtd. 23/11/2022 in order to point out that whilst this Court directed the applications filed by the said petitioners under Sec. 28A of the Land Acquisition Act, 1894 to be kept in abeyance till disposal of the appeals preferred by the other land-losers, this Court also permitted the said petitioners to withdraw 50% of the enhanced compensation. It is therefore submitted that the present petition in respect of the petitioners who are also covered by the very same notification which was subject matter of W.P.No.104568/2022 also deserves to be disposed off in terms of the said order.