BINDESHWARI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioners, and learned counsel for the respondents.

(2.) The petitioners have filed the instant application for the following relief(s):

(3.) Although initially the instant writ application was filed by the petitioners for a direction to the respondent District Land Acquisition Officer, Kaimur at Bhabua to prepare an award in view of the order dtd. 22/8/2015 passed by the Arbitrator-cum-Divisional Commissioner, Patna, during pendency of the instant application, the Dedicated Freight Corridor Corporation of India Limited, Varanasi ( -DFCCIL- in short) for reasons as stated in detail in the various counter affidavits filed decided not to proceed with the acquisition of the land of the petitioners. Finally the Railway Board vide extraordinary gazette notification dtd. 6/2/2023 (Annexure-L) to the third supplementary counter affidavit filed on behalf of the DFCCIL denotified the land of the petitioners herein.