- (1.) Heard Sri Prashant Pandey, learned counsel for the petitioner and learned Standing Counsel appearing for all the respondents.
(2.) Present petition has been filed with the following prayers:- "(i) issue, a writ, order or direction in the nature of Certiorari quashing the impugned order dated 13.12.2013 passed by the District Magistrate, Mahoba (Annexure No. 8 to this writ petition). (ii) issue, a writ, order or direction in the nature of Mandamus commanding the respondents to pay the annuity/ lump-sump to the petitioners as resettlement/ rehabilitation grant/ compensation in accordance to the provision of Government policies/ Government order dated 17.8.2010, 3.10.2010 (as modified) and 2.6.2011 with an interest at the rate as may be fixed by this Hon'ble Court from the date of entitlement to the date actual payment. (iii) issue any other writ, order or direction, which this Hon'ble Court may deem fit proper under the facts and circumstances of the case. (iv) award the cost of the petition in favour of the petitioners."
(3.) The challenge raised is to the order dated 13.12.2013 whereby the representation of the petitioners, claiming annuity/lump-sump payment has been rejected. The second prayer is for a writ of mandamus directing the respondents to pay annuity/ lump-sump payment in accordance with the provision of Government policies/ Government order dated 17.8.2010, 3.10.2010 (as modified) and 2.6.2011 with an interest. It may be noticed that it is only this claim, which has been rejected vide order dated 13.12.2013 holding that the aforesaid policy is not applicable in the case of the petitioner whose land was admittedly purchased prior to the issuance of the G.O. Dated 08.10.2012 by way of private negotiation.;