- (1.) Heard learned Counsel for the petitioner, Sri Shailendra Singh Chauhan, learned Additional Chief Standing Counsel and Sri M. M. Pandey alongwith Sri Ratnesh Chandra, learned Counsel representing respondent No.4/Lucknow Development Authority.
(2.) According to the learned Counsel for the petitioner, a detailed representation was submitted by the petitioner on 12.12.2016 (Annexure - 12 to the petition) to the Principal Secretary (Housing & Urban Planning) claiming that the acquisition proceedings may be declared to be lapsed under Section 24 (2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 as the compensation has neither been tendered nor paid. On the said representation, we find a note of the Principal Secretary addressed to the Vice-Chairman, Lucknow Development Authority to examine and necessary action under Rules on merit. May like to place it before the Board Meeting. This endorsement is dated 15.12.2016. Further Annexure - 13 is the communication from the Joint Secretary (Acquisition) of the Lucknow Development Authority which reflects that the decision on the representation has not been taken so far and the same was adjourned in the last meeting held on 26.12.2016.
(3.) The limited relief pressed before us is for an appropriate direction to the respondent No.1 to take a decision on the pending representation of the petitioner within a fixed time-frame.;