RAN VIJAI SINGH, VINOD KUMAR SRIVASTAVA, JJ. - (1.) We have heard Sri Gautam Kumar Upadhyay, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) By means of this writ petition, prayer has been made to issue writ of certiorari quashing order dated 3.12.2009 passed by Executive Engineer, Nalkoop Maintenance Khand, Bhadohi, as well as order dated 27.8.2012 passed by the same authority.
(3.) Vide order dated 3.12.2009, the Executive Engineer has held that only 0.458 hectare land is in possession of the respondents and for that an amount of Rs.10,87,000/- is to be paid as compensation to 17 persons including the petitioner.;