- (1.) Heard Sri Niyaj Ahmad, learned counsel for the petitioner, S.S. Chauhan, learned Additional Chief Standing Counsel for respondent no. 1 and 2 and Ms. Samidha learned counsel for respondent no. 3.
(2.) Learned counsel for respondent no. 3 has submitted that amount in terms of the award dated 01.09.2017 will be deposited within two weeks from today, but the same will not be disbursed as the issue the issue has already been decided by the coordinate Bench of this Court in writ petition No. 34465 (L/A) of 2019 on 12.12.2019 and writ petition No. 36625 (L/A) of 2019 on 02.01.2020. The order dated 02.01.2020 reads as under:- "Memo of appearance filed on behalf of opposite party no.1 by Sri Krishna Lal Yadav, Advocate, is taken on record.
(3.) By this writ petition under Article 226 of the Constitution of India, the petitioner is praying for following reliefs :- "(i) Issue a writ, order or direction in the nature of mandamus direction and commanding the Competent Authority NHAI-233/Additional District Magistrate (F&R), Ambedkar Nagar to pay compensation of land Gata No. 438/0.0967 Hec. situated at Village Dasraicha, Pargana-Bidhar, Tehsil- Tanda, District-Ambedkar Nagar in compliance of final order dated 12.03.2018 passed by Arbitrator/Collector, Ambedkar Nagar within stipulated period, in the interest of justice. ii. Any other or direction in the nature which this Hon'ble High Court deems fit and proper in the circumstances of the case, in favour of the petitioner.";