- (1.) Heard learned counsel for the petitioner and Sri Rajesh Tripathi appearing for respondent Nos. 2 and 3 and learned Standing Counsel for respondent No. 1.
(2.) By consent of the parties, writ petition is being finally disposed of without inviting any counter-affidavit.
(3.) By this writ petition, petitioner has prayed for a mandamus directing and commanding the respondents, power corporation to decide the claim of petitioner with regard to Khata No. 144, Khasra No. 454 utilized for installation of tower of 132 K.V. in village Jachanda, Mathura.;