- (1.) The prayer of the petitioner is to command the respondents to pay him compensation of his lands acquired under the provisions of the Land Acquisition Act as per the provisions of Act itself after quashing the order D/- 23-7-1988 passed by Respondent No.2 Special Land Acquisition Officer (Nagar Mahapalika), Allahabad (as contained in Annexure-2) by which the Respondent No.2 has come to a conclusion that as two years period has expired from the date of notification issued under S.6 of the Act in September, 1986 and the proceedings were not affected by any stay order passed by any Court hence it is not possible to make an award in view of the provisions of S.11-A of the Land Acquisition Act.
(2.) That writ petition came up for hearing before a Division Bench consisting of one of us (N.B. Asthana, J.) and M.L. Bhat, J. since retired.
(3.) Bhat, J. after recording his reasons granted following reliefs to the petitioner :- "(a) By a writ of mandamus respondent No.2 is directed to determine the compensation of the land in question, which we have specified in the earlier part of this judgment, and make the payment of compensation to the petitioner after the same is determined in accordance with provisions of Land Acquisition Act.(b) The determination of the compensation for the land in question shall be completed within a period of six months from the date of supply of certified copy of this judgment to the respondent No.2";