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Judgment
On repeated call, nobody has responded on behalf of the petitioners. However, learned counsel for the respondent no.5/Bharat Coking Coal Limited-BCCL is present.
The prayer in this writ petition has been made for quashing the entire land acquisition proceeding initiated vice Case No.11/1985-86 by the respondent/ Bharat Coking Coal Limited-BCCL in the year 1985.
Learned counsel appearing on behalf of the respondent no.5/ Bharat Coking Coal Limited-BCCL submits that the land was already acquired in the year 1985 and the writ petition is filed on 27.11.2015.
Learned counsel for the petitioners has taken time on 25.07.2025 before the coordinate Bench by way of last chance and two weeks’ time was allowed.
Today, when the matter was taken up, nobody has responded on behalf of the petitioner.
It appears that the petitioners have lost interest in the matter, and as such, this writ petition being W.P.(C) No.5704 of 2015 is, hereby, dismissed.