AI Structured Summary
Not yet generated for this judgment
Judgment
By way of this writ petition, the petitioner has prayed for following reliefs:-
“10.1That, this Hon'ble Court may kindly be pleased to issue a suitable writ, order directing to the respondents to release and pay the lawful compensation to the petitioner in respect of the acquired land bearing Khasra Nos. 791, 790/4, 789, 778, along with all consequential statutory benefits, in accordance with law.
10.2That, this Hon'ble Court may kindly be pleaseddirect the respondents to consider and decide the representation dated 09.07.2026 submitted by the petitioner within a time bound manner and grant compensation with Interest of 9% per annum from the date of taking possession till expiry of one year; andInterest of 15% per annum thereafter till actual payment of the entire compensation amount, with the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
10.3Any other relief which this Hon'ble Court deems fit and proper may also be passed in favour of the petitioner together with cost of the petition.”
Learned counsel for the petitioner after arguing for some time seeks permission of this Court to withdraw this petition with liberty to file a fresh duly constituted petition.
No objection has been raised from other side.
Accordingly, the prayer is allowed and the instant petition is dismissed as withdrawn with the aforesaid liberty.