AI Structured Summary
Not yet generated for this judgment
Judgment
Having heard Sri B.D. Mandhyan, learned Counsel appearing in support of this writ petition, in which a prayer has been made to command the Respondent Nos. 2 and 3 to pass award before 731992 i.e. to say within two years from the last date of declaration without compelling the petitioners to deposit the additional amount of Rupees one crore and four lacs as additional estimated cost of the land and Sri R.K. Bisaria, learned Counsel for the Respondents in view of the fact that the date 731992 had expired about six years ago, we are of the view that the best course would be to direct respondent Nos. 2 and 3 to dispose of the land acquisition proceedings at the earliest curbing any prayer for adjournment which may be made by one or other party unreasonably and proceed in accordance with law. We need not remind Respondent Nos. 2 and 3 that they are required to act strictly in accordance with law and not to be influenced by any other irrelevant factor and/or on coercion from any one.
2, With above directions we dismiss this writ petition.
The office is directed to hand over a copy of this order to Sri P.K. Bisariya, learned standing Counsel within one week for its communication to the aforesaid Respondents and follow up action.