- (1.) The petitioners claim to have filed an application under Section 28-A of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act') for re-determination of the compensation on the basis of the award made by the Reference Court in regard to the same notification issued under Section 4(1) of the Act and the declaration made under Section 6(1) of the Act. The grievance is that till date the application has not been decided.
(2.) The application which has been filed under Section 28-A of the Act has to be decided in terms of the conditions set out under Section 28-A of the Act which have also been elaborately dealt by a Division Bench of this Court in Writ C-No.38674 of 2017 (Satyapal Singh & 21 Ors., Vs. State of U.P. & 3 Ors.,) decided on 21 September 2017.
(3.) Learned Standing Counsel appears for respondent Nos. 1, 2 and 4. Sri Kaushalendra Nath Singh, appears for respondent No.3. Learned counsel for the respondents state that the application shall be decided in accordance with law at an early date.;