1. The petitioners have approached this Court with a grievance that pursuant to the notification dated 25.01.2021, the respondents are acquiring the land in which petitioners are having a valid title and possession by virtue of a Patta granted to them.

2. Learned counsel for the petitioners submitted that in spite of the representations made by the petitioners before the District Collector, the respondents including the Land Acquisition Officer are not paying any heed and no proceedings for calculating/paying compensation are being undertaken.

3. It is to be noted that the petitioners have not made any representation before the competent authority i.e., Land Acquisition Officer.

4. In view of the aforesaid, the present writ petition is disposed of with the direction to the petitioners to file a representation before the concerned Land Acquisition Officer, along with the copies of the relevant documents of title etc. and a certified copy of the order instant within a period of four weeks from today.

5. In case representation is so addressed, the competent authority shall consider the same in accordance with law, as early as possible, preferably within a period of twelve weeks of receiving the representation.

6. It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioners’ grievance. The same may not be construed to be an order to decide the representation in a particular manner.

7. Stay petition also stands disposed of accordingly.