Prashant Kumar Mishra, J
1. Heard.
2. Learned counsel for the petitioners would submit that the petitioners' land has been acquired for Bagdi Dam Irrigation Project and the award has
already been passed in the year 2003, however, the compensation assessed in favour of the petitioners has not yet been disbursed despite repeated
applications, one such application being Annexure P/3 dated 13.4.2018.
3. Considering the entire facts' situation of the case, the writ petition is disposed of with direction to respondent No.4 SDO(R)-cum-Land Acquisition
officer, Pendra Road, Bilaspur to consider and decide the petitioners' application for disbursal in accordance with law.
4. The petitioners shall move a fresh representation along with certified copy of this order before the said officer within a period of 4 weeks from
today and thereafter, respondent No.4 shall decide the same within next 3 months.
5. The writ petition is accordingly disposed of.
