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Judgment
Sanjay Kumar Mishra, J
This matter is taken up through hybrid mode.
Heard Mr. A. Acharya, learned Counsel for the Appellant, so also Mr. G. Rout, Learned Counsel for the State-Respondent.
In obedience to Order dated 13.10.2022, learned counsel for the Appellant, relying on the judgment in case of Ajit Singh and Others v. State of Punjab and Others, reported in (1994) 4 SCC 67, Chandra Bhan (Dead) Through Legal Representatives and Others v. Ghaziabad Development Authority and Others reported in (2015) 15 SCC 343 and judgment passed by a co-ordinate bench in case of Bulani Swain v. Special Land Acquisition Officer M.C.I.I. Project and another reported in (2007) 104 CLT 460, submits that the Appellant’s case is squarely covered by the said judgments of the Apex Court, so also this Court and prays to pass appropriate Order to set aside the impugned judgment dated 29.06.2022 passed in LAR & R Case No. 06 of 2022, as the said judgment was passed, dismissing the application of the Appellant under Section-64 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, solely on the ground of alleged acceptance of the awarded amount without any objection.
Learned Counsel for the State accepts notice for the sole Respondent. One extra copy of the Memorandum of Appeal be served on him within three days.
Matter be listed in the week commencing from 21st November, 2022 under the heading “For Admission”.
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