- (1.) HEARD learned Counsel for the Petitioner and Sri Shri Kant, learned Counsel appearing for Respondent Nos. 2 and 3.
(2.) BY this writ petition, the Petitioner has prayed for a writ of mandamus commanding the Respondents to pay the enhanced compensation in pursuance of award of Reference Court dated 5.3.1999 and the order dated 8.9.2009 passed by this Court and the order dated 12.3.2010 passed by Hon'ble Apex Court. From the material brought on the record, it appears that First Appeal No. 565 of 1999 and other connected appeals were filed by U.P. Awas Evam Vikas Parishad challenging the judgment and order of the District judge dated 5.3.1999 by which the District Judge has allowed the Reference filed by the claimants. This Court by judgment and order dated 8.9.1999 has dismissed the First Appeal. U.P. Awas Evam Vikas Parishad has filed Special Leave to Appeal (Civil) No. 6004 of 2010 against the order of the High Court dated 8.9.2009.
(3.) LEARNED Counsel for the Petitioner submits that appeal has also been filed against the judgment of the High Court in the case of present Petitioner, in which an interim order has been passed on 12.3.2010. The case of the Petitioner is that U.P. Awas Evam Vikas Parishad has not made his payment which was to be paid by them even after the stay granted by the Apex Court on 12.3.2010. The Apex Court passed following order on 12.3.2010: Issue notice. Interim stay of the award in excess of 308 of what has been awarded by the reference court.;