Alok Kumar Verma, J
1. Mr. Sandeep Tiwari, learned counsel for the petitioners, Mr. Ashish Joshi, learned counsel for respondent no.3 (through video conferencing) and
Mr. Devendra Singh Bohra, learned Standing Counsel for the State.
2. Mr. Ashish Joshi, Advocate, has submitted that as per the instructions received from the respondent no.3 on 18.01.2024, no action is being taken in
pursuance of the impugned notice dated 02.01.2024. A fresh notice has been sent to the petitioners to present their case on 25.01.2024 before the
respondent no.3 and only after that any further action will be taken.
3. Mr. Sandeep Tiwari, Advocate, submitted that the fresh notice dated 18.01.2024 should be issued under Section 21 of The Right to Fair
Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
4. The petitioners are free to raise their pleas in accordance with law.
5. On the request of both the parties, the writ petition is disposed of accordingly.
6. Let a copy of this order be supplied, today itself, to the learned counsel for the parties, on payment of usual charges, as per rule.
