PULENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been preferred seeking a limited prayer that the respondent no.2 Collector may kindly be directed to decide the application filed under Sec. 101 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 r/w Rule 20 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015 Annexure P/1 filed by the petitioner, as the respondent authorities are sitting tight over the matter and had not decided the application till date. Therefore, if directions are issued to the respondent authorities to decide the same, the grievance of the petitioner would be redressed. P er contra, learned Government Advocate has no objection if such directions are issued to the respondent no.2 Collector for deciding the application.

(2.) Looking to the innocuous prayer made by the counsel for the petitioner, the petition is disposed of with the direction to respondent no.2 Collector to decide the application Annexure P/1 filed by the petitioner as expeditiously as possible preferably within a period of two months from the date of receipt of certified copy of the order. With the aforesaid, the petition stands disposed of. E-copy/Certified copy as per rules and directions.