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Judgment
R.L. Anand, J.—We have heard the counsel for the petitioners and with his assistance have gone through the record of this case.
The petitioners through this writ petition are seeking a mandate qua the respondents directing them to denotify the land of the petitioners which has already been acquired by the Govi, who has issued the notifications u/ss 4 and 6 of the Land Acquisition Act.
The main ground taken up by the petitioners is that they have constructed their residential houses over the land. Moreover, the Govt. has denotified the adjoining area. Further, the grouse of the petitioners is that they had made a representation to the State Govt. requesting the authorities to denotify the area in the possession of the petitioners as a big hardship is likeiy to be caused to them if they are dispossessed from their residential houses and that the said representation is still pending with the authorities and has not been disposed of.
4 We dispose of the present writ petition with the directions to the respondents to dispose of the representation made by the petitioners, if any, lying with them within three months from the receipt of a copy of this order.
Petition disposed of