- (1.) This writ petition has been filed with the following prayers : "A. Issue a writ order or direction in the nature of certiorari quashing the impugned order dated 13.06.2017 passed by District Magistrate, Sonebhadra (Annexure No.7) to this writ petition). B. Issue a writ, order or direction in the nature of mandamus commanding the respondent no.2 to give the compensation with regard to the acquisition of the land being Gata No.424Ka, (Area about 0.089 hectare) and 428Ka, (Area about 0.151 hectare) situated at village-Kamhari, Pargana-Barhar, Tehsil Roborts Ganj, (Dharam Shala Chauk) District Robarts Ganj, of the petitioners."
(2.) It is alleged that the petitioners along with some other persons are owners and bhumidhars of Gata No. 424-Ka area 0.0890 hectares and Gata No. 428-Ka area 0.1510 hectares situated in village Kamhari, Pargana Barhar, Tehsil Robertsganj, District Sonebhadra. It is alleged that for widening of Varanasi Shaktinagar Highway by the Authority concerned, the aforesaid land of the petitioners has been taken by the respondent-Authority for making a Bridge but no compensation has been paid to the petitioners.
(3.) With regard to the aforementioned Gata No. 424-Ka and 428-Ka, it appears that a writ petition (Writ-C No.4963 of 2017) was filed which was disposed of by order dated 3 February 2017 with a direction to the District Magistrate to pass a reasoned order on the representation filed by the petitioner after hearing the parties concerned including the officer of the Public Works Department.;