- (1.) LEARNED Advocate General is not available today.
(2.) SINCE the matter requires urgent consideration but because of non-availability of the Advocate General, the matter is adjourned. The State is directed to find out the solution amicably directly with the persons who are claiming their any right or the compensation and that effort may be made by the State seriously otherwise this Court will fix time limit for taking decision and this negotiation may be completed directly with the persons who are agitating and having or claiming their right or the compensation. Put up this case on 16th July, 2012. Copy of this order be given to learned counsel for the State today itself.;