Narendra Kumar Johari, J. - (1.) Heard Sri Sudhakar Mishra, learned Counsel for the petitioners and Sri Anand Kumar Singh, learned Standing Counsel for all respondents.
(2.) By this petition, the petitioners are praying for issuance of a direction in the nature of Mandamus commanding respondent Nos.2 to 5 to decide their representations dated 12.12.2018 and 12.7.2019.
(3.) According to the petitioners, their land was acquired during the period 1984-85. As no compensation was paid to them, their father preferred a representation for grant of compensation on 12.10.1986. A bare perusal of representation shows that there is no acknowledgement. So far, 35 years have passed and now the highly belated petition has been filed by them for deciding their representation pertaining to the grant of compensation for the acquired land in the year 1984-85. Neither any acknowledgement nor receipt has been annexed with the petition to prove that immediately after 1985 any representation has been made by their father nor such prayer has been made in the writ petition. ;