AI Structured Summary
Not yet generated for this judgment
Judgment
This is a petition under Article 226 /227 of the Constitution of
India, praying for a writ of mandamus directing the respondents to pay
compensation to the petitioners for having obtained possession of their land
holding for extension of metro project from YMCA chowk to Ballabgarh.
And also to prohibit the respondents from using the land of the petitioners
for the alleged purpose without awarding an adequate compensation.
It is urged that without there being any valid acquisition, the
respondents have obtained possessions of the land owned by the petitioners,
and even though the petitioners do not intend to question the alleged
acquisition, but they must be awarded suitable compensation for their land.
However, on being asked, learned counsel for the petitioners concedes that
before filing this petition, the petitioners have never represented to the
respondents even once as regards their grievance.
Faced with this, learned counsel for the petitioners submits that
he be permitted to withdraw the petition so as to enable the petitioners to
move a representation to the respondents, and the respondents be directed
that in the event any such representation is made, the same shall be decided
within a specified time.
In conspectus of the above, the petition is dismissed as
withdrawn with liberty to the petitioners to make a representation to the
respondents for redressal of their grievance. And in the event any such
representation is made within a period of two weeks from today, the
respondents shall consider and decide the same within a period of six weeks
from the date of its receipt in accordance with law.