- (1.) Heard Sri Vineet Kumar Singh, learned counsel for the petitioners.
(2.) By means of the present writ petition, the petitioners have prayed for following reliefs:- "i. Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 31.07.2014 passed by the Special Judge, Anti Corruption, Gorakhpur in Release Application No. 28 of 2014 in MACP No. 498 of 2009 (Smt. Pramila @ Pramila Kunwar and others Vs. Manoj Kumar Jaiswal and others) (Annexure No. 7 to the writ petition). ii. Issue a writ, order or direction in the nature of mandamus commanding the respondents not to give effect to the impugned order referred to above. iii. Issue a writ, order or direction in the nature of mandamus commanding the respondent No. 1 to release the amount of compensation awarded under the judgment and award dated 22.08.2013 passed in MACP No. 498 of 2009 (Smt. Pramila alias Pramila Kunwar and others Vs. Manoj Kumar Jaiswal and others) alongwith interest due thereon to the petitioners. iv. Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. v. Award the cost of the writ petition."
(3.) The Motor Accident Claim Tribunal gave an award for sum of Rs. 13,91,526/- alongwith 7% simple interest per annum to be computed on the awarded amount from the date of filing the claim petition till date of actual payment.;