- (1.) Learned counsel for the petitioner has filed rejoinder affidavit to the counter affidavit filed on behalf of the respondent nos. 4 and 5 in the Court today, which is taken on record.
(2.) Heard Sri Vineet Kumar Singh, learned counsel for the petitioner, learned Additional Solicitor General of India for respondent no. 1, learned standing counsel for the respondent nos. 4 and 5, Sri Pawan Kumar Misra, Advocate holding brief of Sri Pranjal Mehrotra for respondent nos. 2 and 3 and Sri Hari Om Tiwari for respondent no. 6.
(3.) This writ petition has been filed by petitioner with following prayer : "(i) Issue a writ, order or direction in the nature of mandamus commanding the respondent authorities to refer the dispute as to the ownership as well as apportionment of the Plot No. 248 area 62 square meters situate at Mohalla Indra Nagar (Junedpura), Pargana Kalpi, District Jalaun, at Orai which was acquired vide notification 15.01.2018 issued under Section 3-A(1) as well as notification of declaration dated 06.01.2018 issued under Section 3-D(1) of the National Highways Act, 1956. (i)(a) Issue a suitable writ, order or direction in the nature of certiorari quashing the impugned order dated 06.04.2018 passed by the Competent Authority/Additional District Magistrate (Finance and Revenue), Jalaun at Orai (Annexure-9 to the writ petition). (ii) Issue a writ, order or direction in the nature of mandamus commanding the respondent authorities to release compensation in respect of Plot No. 248 area 62 square meters situate at Mohalla Indra Nagar (Junedpura), Pargana Kalpi, District Jalaun at Orai in favour of the petitioner with interest at market rate within a period of time specified by this Hon'ble Court. (iii) Issue a writ, order or direction in the nature of mandamus commanding the respondent authorities not to release compensation in respect of the Plot No. 248 area 62 square meters situate at Mohalla Indra Nagar (Junedpura), Pargana Kalpi, District Jalaun at Orai to the respondent no. 6 unless the dispute of its ownership and apportionment of compensation is adjudicated upon by the competent Civil Court. (iv) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.";