PANKAJ CONSUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Sandeep Tiwari, learned counsel for the petitioners, Mr. Ashish Joshi, learned counsel for respondent no.3 (through video conferencing) and Mr. Devendra Singh Bohra, learned Standing Counsel for the State.

(2.) Mr. Ashish Joshi, Advocate, has submitted that as per the instructions received from the respondent no.3 on 18/1/2024, no action is being taken in pursuance of the impugned notice dtd. 2/1/2024. A fresh notice has been sent to the petitioners to present their case on 25/1/2024 before the respondent no.3 and only after that any further action will be taken.

(3.) Mr. Sandeep Tiwari, Advocate, submitted that the fresh notice dtd. 18/1/2024 should be issued under Sec. 21 of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.