LAWS(DLH)-2007-9-228

MAHAVIR Vs. UOI

Decided On September 19, 2007
MAHAVIR Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) THE only relief which the petitioners seek in the present writ petitions is a mandamus directing the respondent Land Acquisition Collector to dispose of the applications filed by the petitioners under Section 18 of the Land Acquisition Act for reference to the civil court for determining the true market value of the land acquired from their ownership. Mr.Poddar who had taken time to file a counter affidavit has not done the needful. It is submitted by him that since the relief claimed by the petitioners is wholly innocuous, the petitions can be disposed of with appropriate directions for disposal of the applications filed by the petitioners. He states, on instructions from the LAC, that the latter would require no more than three months to dispose of the petitions under Section 18 of the Act pending before him. In the circumstances, therefore, we dispose of these writ petitions with the direction that applications dated 24.9.2004 and 29.9.2004 filed by the petitioners for references to the civil court in terms of Section 18 of the Act shall be considered and disposed of by the Collector by a reasoned order expeditiously but not later than three months from today under intimation to the petitioners. No costs.