Dr. Kauser Edappagath, J
1. The apprehension of the petitioners is that the respondents are contemplating to acquire their properties without due process of law. Even though Ext.P4 notice under Section 12 of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 has been issued, no further proceedings were initiated thereafter. Now, the respondent No.1 has filed a statement stating that, the respondent No.4 has informed him in writing that the land belonging to the petitioners is not required for the Phase II of the Metro Rail Project and may be removed from the land acquisition proceedings.
In view of the said statement, nothing survives for consideration in this writ petition. Accordingly, it is dismissed.
