TARA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Rule D.B. With the consent of learned counsel for the parties the writ petition is taken up for final hearing.

(2.) This writ petition was filed with the following prayer :

(3.) Pursuant to the orders of this Court, the learned counsel for the respondent has brought on record a photocopy of the order dated 29.9.2006 under Section 28-A of the Act passed by the LAC/ADM District North-West, Kanjhawala, Delhi. The said order holds that the petitioner is entitled for a uniform rate (instead of categorization) of the market value @ Rs.8,000/- per bigha for their land as determined by the A.D.J, along with other statutory benefits. Copy of the said order has been handed over to learned counsel for the petitioner. Accordingly the writ petitioner's sole relief for directions to respondent No.2 that the petition filed under Section 28-A of the Land Acquisition Act be decided expeditiously has now become infructuous with passing of above said order by the LAC. We permit the petitioner to seek such remedies as are available to him in law in case he seeks to enforce/challenge the said order.