(1.) Learned counsel for the petitioner states that during the pendency of this writ petition, the application seeking condonation of delay in preferring the Reference under Sec. 18 of the Land Acquisition Act, 1894 has been allowed. He submits that in view of the aforesaid development, the petitioner shall seek impleadment in the said Reference proceedings again.
(2.) The writ petition is accordingly disposed of.
(3.) Pending application, if any, also stands disposed of.