- (1.) Heard learned counsel for the parties.
(2.) The petitioner has preferred the present writ petition with the prayer to issue a mandamus commanding the respondents to decide the claim raised under Section 28-A of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act, 1894") within time bound period.
(3.) The facts, in brief, as contained in the writ petition are that notifications under Sections 4 and 6 of the Act, 1894 were issued by the State Government in the official gazette on 11.02.2002 and 18.09.2002 respectively. During the acquisition proceedings, the father of the petitioner has died and the petitioner became owner of 1/3rd share of the property. The award under Section 11 of the Act 1894 was published on 10.09.2003 and the land in question was acquired.;