- (1.) This Special Appeal arises out of the judgement and order dated 7 April 2015 of a learned Judge of this Court in Writ-A No.- 23035 of 2003 by which the writ petition filed by the appellant for quashing the order dated 3 January 2003 passed by the District Legal Service Authority, Mathura was dismissed.
(2.) Learned counsel for the appellant has stated that an agreement was entered between the appellant and the respondent-Nagar Panchayat Raya, District Mathura that a tube-well measuring 20" X 20" would be installed on the land of the appellant for the purpose of supplying water to the villagers with a condition that petitioner would be given job on the tube-well.
(3.) On 20 November 2017 time was given to the learned counsel for the respondent-Nagar Panchayat Raya, District Mathura to ascertain whether the Nagar Panchayat was agreeable to either provide compensation to the appellant or service.;