- (1.) Notice on behalf of the opposite party no.1 has been accepted by the learned Chief Standing Counsel whereas notice on behalf of the opposite party no.2 has been accepted by Mr. Samidha, Advocate.
(2.) Heard learned counsel for the parties.
(3.) The instant writ petition has been filed seeking following reliefs: "(I.) To issue writ, order or direction in the form of Mandamus whereby, directing the Competent Authority/ Special Land Acquisition Officer, Collectorate Compound, Barabanki (Opposite Party No.1) to declare a fresh award as per the provisions Section 24 of the Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 (Act No.30 of 2013) as the petitioners case is squarely covered under the recent law laid down by the Hon'ble Apex Court in S.L.P. (C) NOS-9036-9038 Of 2016 INDORE DEVELOPMENT AUTHORITY VS MANOHAR LAL and ORS. ETC in respect of the petitioners land bearing Khasra No.732 having an area of 171.6 Hectare (Harijan Aabaadi Land) of the Village- Dharauli, Pargana- Suryapur, Tehsil- Ram Sanehi Ghat and District- Barabanki and further to disburse the compensation to the petitioners along with solatium and other interests and benefits as to which the petitioners are entitled. (II) That this Hon'ble Court may pass any other order in favour of the petitioners which is deem fit and proper in the interest of justice." ;