Sanjay Karol; CJ - (1.)The appellant has prayed for the following reliefs:
(a) "Admit this appeal;

(b) Call for the records of Misc. (L.A) 55 of 2016 from the Court Ld. Land Acquisition Judge, Court No.2, Gomati Judicial District, Udaipur;

(c) Issue notice upon the respondents;

(d) After hearing the parties, be pleased to allow this appeal by setting aside the Judgment and Award dtd. 09/01/2018 passed by the Ld. Land Acquisition Judge, Court No.2, Gomati Judicial District, Udaipur, Tripura in connection with Misc.(L.A) 55 of 2016;

(e) Stay the operation of the impugned judgment and award dtd. 09/01/2018 passed by the Ld. L.A Judge, Court No.2, Gomati Judicial District, Udaipur, Tripura in connection with Case No. Misc.(L.A) No.55 of 2016, till final disposal of the Appeal;

(f) Any other relief or reliefs as your Lordship deem fit and proper having regards to the facts and circumstances of the case;"

(2.)Considering the extent of land and the money involved, Mr. Asutosh De, learned counsel for the appellant, at this stage, does not want to press the present appeal, leaving all questions of law and facts to be open and not to be a binding precedent with respect to other appeals arising out of same/similar acquisition proceedings.
(3.)Consequently, as prayed for, appeal stands disposed of as having been withdrawn, so also all applications. No other point urged.
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