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Judgment
Notice of motion.
On the asking of the Court, Mr.Shivendra Swaroop, AAG Haryana, present in the Court, accepts notice on behalf of the respondents.
For, the nature of order, I propose to pass in the matter, no formal written statement is necessary on behalf of the respondents, at this
stage. Thus, with the consent of learned counsel for the parties, the petition is being disposed of, finally.
This is a petition under Article 226 of the Constitution of India, praying for a writ in the nature of mandamus directing the respondents to grant annual annuity to the petitioners, in lieu of their land holdings that the respondents had acquired for construction of road between Sector 30 to 37 and 31 to 37, Sonipat.
It is urged that the land of the petitioners was acquired, pursuant to an award dated 15.03.2013, and the respondent-authorities have provided the necessary forms to the claimant-landowners to award annual annuity. The petitioners had duly filled the forms and furnished them to the authorities long ago, but they have not been granted the annual annuity. So much so, thereafter, the petitioners have not received any communication from the respondents, either.
Concededly, nothing is placed on record to show that the petitioners ever served the respondents with any representation or notice as regards their claim in the past, though, a considerable time has elapsed.
Faced with this, learned counsel for the petitioners submits that he be permitted to withdraw the petition, so as to enable the petitioners to approach the respondent authorities for redressal of their grievance.
That being so, the petition is disposed of, only, with a direction to the respondents that in the event, the petitioners serve them with any representation qua their claim within a period of two weeks from today, the same shall be considered and decided within a further period of six weeks thereafter. Needless to assert that a comprehensive order shall be passed assigning reasons, in support thereof. And, if necessary, the petitioners shall also be afforded an opportunity of hearing.