D.H.WAGHELA, J. - (1.)Rule. Learned Assistant Government Pleader appears on advance copy and waives notice. By consent, the petition was heard for final disposal and it was requested to be disposed on the fair statement being made on behalf of the respondents.
(2.)Since the petition is based upon the apprehension that representations of the petitioners may not be duly considered in accordance with the provisions of Section 5A of the Land Acquisition Act, 1894 (for short "The Act"),and it was stated on behalf of the respondents that all the representations, as have been made, within the period of limitation prescribed in the provisions of Section 5A of the Act, shall be duly considered and the Collector concerned shall give such objectors an opportunity of being heard in terms of Section 5A of the Act; the petition was not pressed for any further relief.
(3.)It is further clarified at the request of learned counsel that the objectors, whose representations have not been made or received within prescribed period of limitation, may be represented by Kuchhavada Gram Panchayat, if the objections of the Gram Panchayat is made within the period of limitation prescribed.