- (1.) Heard Sri R.C.Gupta, learned Counsel for the petitioner and Sri Ashok Kumar Singh for the respondent no. 5, Sri Rajnish Rai for the respondent nos. 1 and 3 and learned Standing Counsel for the respondent nos. 2 and 4.
(2.) This dispute has been raised by the petitioner against his own brother seeking payment of compensation in respect of land which has been acquired for the construction of the Eastern Dedicated Front Corridor of the Railways under the Railways Act, 1989.
(3.) Under the impugned order dated 27th of August, 2018 passed by the respondent no. 2 Competent Authority the dispute has been decided in favour of the 5th respondent keeping in view the sale deed and the recital contained therein dated 13.5.1991 as well as the spot inspection memo which was prepared in order to resolve the bone of contention between the parties.;