- (1.) Heard Shri R.D. Tewari, learned counsel for the petitioner, Shri R.P. Srivastava, learned Additional Chief Standing Counsel for the State-respondents and Shri Ratnesh Chandra, learned counsel for the respondent No.4-Lucknow Development Authority.
(2.) By means of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:- " (i) to issue a writ order or direction in the nature of mandamus commanding the opp. parties to pay the compensation according to plot number and area mentioned in award declared on 23.9.86 contained in Annexure no. 1 to this writ petition. (ii) to issue a writ order or direction in the nature of prohibition directing the opp. parties not to pay compensation according to corresponding new plot numbers and area as declared in consolidation proceedings after acquisition of the land of village Bari Kalan. (iii) to issue a writ order or direction in the nature of certiorari for quashing the consolidation proceedings of village Bari Kalan. (iv) Such other order or direction as this Hon'ble court deems fit just and proper may kindly be passed. (v) cost of the writ petition may kindly be allowed to the petitioner against the opp. parties."
(3.) It would be worthwhile to note here that the petition has been filed in January, 2003.;