- (1.) The petitioner contends that the Executive Engineer of the Public Works Department, Basti is pressurizing the petitioner to execute a sale deed for his land @ Rs. 20 lacs per hectare when the circle rate is actually Rs. 22 lacs per hectare.
(2.) The relief that has been pressed for by the learned counsel for the petitioner at the time of hearing of the writ petition is that the representation dated 23 December 2017 filed by the petitioner before the Collector, Basti may be decided.
(3.) Learned Standing Counsel appearing for the respondents states that a decision shall be taken at an early date.;