- (1.) Heard Shri Gajendra Pratap, learned Senior Counsel assisted by Shri J.K. Srivastava appearing for the petitioner and Shri A.S. Rana, learned Standing Counsel for the State respondents.
(2.) Petitioner has approached this Court seeking a writ of mandamus to command the respondents to pay compensation of plot no. 523 situate at village Verichahar, Tehsil and Pargana Khairagarh, District Agra. A further writ of mandamus has been claimed commanding respondents to pay solatium and interest in accordance with the provisions of the Land Acquisition Act.
(3.) This petition claiming the aforesaid reliefs has been filed on the allegations that deceased father of the petitioner was recorded as bhoomidhar with transferable right of the said plot no. 503, which was acquired as long back as in 1988, but the payment of compensation has not been made till date.;