ORAL ORDER
Though the matter is posted for preliminary hearing, with the consent of both sides, the matter is taken up for final disposal and disposed of by this order.
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In this petition, the petitioners have sought for the following reliefs:
"a) Issue writ of mandamus directing the respondents to consider the representations of the petitioners as per Annexure-C dated 15.06.2026 and initiate acquisition proceedings and pay compensation in respect of respective lands of petitioners within a time frame as fixed by the court, in ends of justice;
b) Issue any writ order or direction as this court deems fit in the circumstances of the case, in the ends of justice."
2. Heard learned counsel for the petitioners and learned Additional Government Advocate for the respondents and perused the material on record.
3. It is the grievance of the petitioners that their representation dated 15.06.2026 at Annexure-C submitted to the respondents has not been considered so far by them, nor any order has been passed on the same. Under these circumstances, the petitioners are before this Court by way of the present petition.
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4. Per contra, learned AGA for the respondents submits that if reasonable time is given, they would consider and pass necessary order on the said representation.
5. In view of the aforesaid facts and circumstances and rival submissions, the concerned respondents are hereby directed to address the grievances of the petitioners and consider their representation dated 15.06.2026 at Annexure-C and pass appropriate order in accordance with law, within a period of three months from the date of receipt of a copy of this order.
6. With the aforesaid directions, the petition stands disposed of.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
SWK
LIST NO.: 1 SL NO.: 31
CT:SI