Sanjay K. Agrawal, J
1. By the impugned order dated 05.07.2018, learned Claims Tribunal has rejected the petitioner's application for disbursement of the compensation
amount fixed deposited against which this writ petition has been preferred.
2. Learned counsel for the petitioner submits that the Claims Tribunal ought to have considered petitioner's application and therefore, impugned order
is unsustainable and bad in law.
3. I have heard learned counsel for the petitioner.
4. The learned Claims Tribunal has not considered the application filed by the petitioner demonstrating his need for the said money in proper
perspective, therefore, the petitioner is at liberty to make fresh application before the Claims Tribunal within a period of 10 days from today that will
be considered and decided in accordance with law by the Claims Tribunal expeditiously by a reasoned and speaking order.
5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
