- (1.) Heard learned counsel for the petitioner and Sri shailendra Singh Chauhan, learned Additional Chief Standing Counsel for all the respondents.
(2.) The petitioner has filed this writ petition for a mandamus directing the respondents no. 2 and 3 to settle the compensation and award the same and further release payments in relation to the area to be occupied for the purpose of road widening of the State Highway No. 21 running from Sitapur to Lakhimpur Kheri in the town of Oel.
(3.) Learned counsel submits that the petitioner is the valid owner and occupier of the land described in the petition and a premise is constructed over it for which the petitioner had moved an application calling upon the respondent no. 2, the Executive Engineer to do the needful.;