1. Present writ petition has been filed with the following prayers:—
“Issue a writ of mandamus or any other writ or direction or orders to the respondents directing the respondents to pay the compensation to the petitioners for the land bearing Khasras detailed above, situated in Village Jasola, NCT Delhi.
It is further prayed that Collector may please be directed to forward the reference petition U/S. 18 of the L.A. Act filed by the petitioner
Issue any other or further direction in the matter directing the respondents to pay the compensation to the petitioners;
Issue or allow any remedy available to the petitioners in the matter with costs.”
2. Mr. Yeeshu Jain, learned counsel for the respondents suggests to this Court that the present writ petition be treated as a representation to the Land Acquisition Collector, South East, who shall dispose of the same in a time bound manner.
3. This Court is of the view that the suggestion made by Mr. Yeeshu Jain is fair and reasonable.
4. Accordingly, the present petition is directed to be treated as a representation to the Land Acquisition Collector, South East, who shall dispose of the same within six weeks by way of a reasoned order, after giving an opportunity of hearing to the petitioner. In the event, such representation is not disposed of within the stipulated period, the petitioner is given liberty to seek revival of the present writ petition and to file contempt proceedings. It is made clear that, in the event, any documents are asked for by the Land Acquisition Collector, South East, the same shall be provided by the petitioner within a week.
5. With the aforesaid directions and liberty, present writ petition stands disposed of.
6. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.