- (1.) Pursuant to order dated 20.7.2018 Sri Kaushal Raj Sharma, District Magistrate, Lucknow, Sri R.K. Tiwari, Additional Collector, Land Acquisition, Lucknow and Sri Mahendra Kumar, Secretary, U.P. Avas Evam Vikas Parishad are present.
(2.) We have heard learned counsel for the petitioner, Sri Shashank Bhasin, learned Brief Holder for the State-respondents and Sri Ratnesh Chandra, learned counsel representing respondent no. 2. The present petition has been filed with the prayer for issuing appropriate direction in the nature of mandamus commanding the Special Land Officer, Lucknow to declare the award of the plot in question after determination of the market value of the land as applicable on 1.1.2014 as per D.O. of Central Government dated 26.10.2015 in order to give effect to the provisions of section 24(1)(a) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the 2013 Act).
(3.) The facts relevant for deciding the present petition are that plot no. 524 having total area measuring 19 Biswa 8 Biswansi was recorded in the name of Nanhu. Out of total area, an area of 4 Biswa 10 Biswansi was acquired in the year 1973 under the U.P. Awas Vikas Parishad Adhiniyam, 1965 (hereinafter referred to as the 1965 Act), and notifications were issued, award was given on 31.5.1982 and payment of compensation of Rs. 6,289.93 paise was given to Nanhu on 21.2.1983. The present petition does not relate to the said acquisition which had become final and we are not dealing with the same.;