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Judgment
B. Bhattacharjee, J
Dr. N. Mozika, learned DSGI on instruction, submits that the draft awards in connection with the stretches of land involved in the present cases have been forwarded by the State to the Union Ministry of Home Affairs without any supporting materials. The Ministry of Home Affairs has, therefore, written to the State requesting to furnish the supporting documents/materials, which are yet to be received.
Mr. N.D. Chullai, learned AAG submits that he has no information regarding the request made by the Union and prays that some time may be granted to obtain instruction.
Mr. H.L Shangreiso, learned Senior counsel appearing for some of the petitioners has suggested that some time may be granted to the respondents so that the formalities and requirements of furnishing necessary documents can be completed expeditiously.
In view of the submissions made above, and as prayed for by the parties, list this matter after 4 (four) weeks.
As the issue involved in the present matter pertains to payment of land compensation, it is expected that both the Union and the State would complete the formalities without unnecessary delay.