KRISHNA MURARI,J. - (1.) These two writ petitions are based on same facts and raise common questions of law, hence, have been clubbed.
(2.) Writ Petition No. 13735 of 2017 has been filed by Smt. Mithilesh Kumari and 2 others, whose land was subject matter of acquisition by the U.P. Avas Evam Vikas Parishad (hereinafter referred to as the 'Parishad'), seeking a mandamus commanding the Parishad to deposit enhanced amount of compensation along with other statutory benefit and interest pursuant to the order dated 08.11.2016 passed under Section 28A of the Land Acquisition Act, 1894 (for short the 'Act, 1894') within a reasonable time frame to be fixed by this Court. A mandamus has also been claimed commanding the Additional District Magistrate (Acquisition)/Special Land Acquisition Officer (Awas), respondent no. 1 to disburse the amount so deposited by the Parishad in favour of the petitioners.
(3.) Writ Petition No. 15134 of 2017 has been filed by U.P. Avas Evam Vikas Parishad challenging the order dated 08.11.2016 passed by Additional District Magistrate, Land Acquisition on the application filed by the claimants under Section 28A of the Act, 1894.;