- (1.) We have heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) Factual matrix of the case giving rise to the dispute are as under :
(3.) Predecessor-in-interest of the petitioners was 'bhumidhar' of Khasra plots no. 158, 191, 205, 206, 242, 478, 495/2 and 503 situate in village Chakbaboora Alimabad, Pargana Arail, Tehsil Karchana, district Allahabad. Notification under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act, 1894') for acquisition of the said plots along with other parcel of land was published on 06-06-1983. Declaration under Section 6 of the Act was published on 16-08-1983. The State Government took possession of the land on 02-04-1985. Though an award was made in respect of other parcel of the land acquired but no award was made in respect of the land of the predecessor of the petitioners. Predecessor-in-interest of the petitioners moved an application on 28-04-1998 before the Special Land Acquisition Officer, Nagar Mahapalika, Allahabad and prayed for making award and payment of compensation. In the meantime, predecessor-in-interest of the petitioners died and his rights were inherited by them. Various representations were also made in this regard by the petitioners till 2007. However, when no decision was taken, the petitioners approached this Court by filing writ petition no. 46724 of 2007. A Division Bench of this Court disposed of the writ petition vide order dated 05-01-2010 by passing the following orders : "The case of the petitioners is that though the land of the petitioners has been acquired under the land Acquisition Act but no compensation has been paid and the proceeding for making compensation is pending before the S.L.A.O. From 1998 onwards.;