- (1.) These two petitions, involving identical issues on similar nature facts in relation to the same land acquisition proceedings, have been considered together and are taken up for disposal by this common order. WRIT - C No. - 62311 of 2013
(2.) The petitioners herein, having interest in different parcels of land acquired by the respondents, as situated in different villages namely, Saidpur Chunni Lal, Taha Tajpur and Gopalpur Nagariya Anoop, tehsil Sadar, district Bareilly, have filed this writ petition for being aggrieved of the order dated 27.09.2013, (Annexure No. 9) whereby the District Magistrate, Bareilly and the Special Land Acquisition Officer, Bareilly have rejected their representation made pursuant to the order dated 01.08.2013 passed by this Court in Writ -C No. 31812 of 2013.
(3.) In the present petition, the petitioners have prayed for the reliefs as under: - - "i) Issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 27.09.2003 passed by Respondents No. 4 & 5. (Annexure No. 8 to the Writ Petition) ii) Issue a writ, order or direction in the nature of Mandamus commanding/directing the Respondents to facilitate settlement of the terms and conditions and rates of compensation between the petitioners and the land acquiring body in accordance with Uttar Pradesh Land Acquisition (Determination of Compensation and Declaration of Award by Agreement) Rules 1997. iii) Issue a writ, order or direction in the nature of Mandamus directing the Respondents to ensure full compliance of Government Order dated 02.06.2011 and rehabilitation and resettlement policy as referred to in the order dated 02.06.2011. iv) Issue a suitable writ, order or direction quashing the declaration of award of the Petitioners as mentioned in the impugned order dated 27.09.2013 passed by Respondents No. 4 & 5. v) Issue such other writ, order or directions as this Hon'ble Court may deem fit and proper having regard to the facts and circumstances of the case; AND vi) to award cost of the Petition to the Petitioners.";