- (1.) Petitioner has approached this Court seeking a writ of mandamus to command the Land Acquisition Officer/Additional District Magistrate, District Ghazipur-respondent no. 4 to consider and decide his claim of compensation for acquisition of land comprising of gata nos. 646ka, 646ka and 646ga situate in village Mahmoodpur Pali, Pargana-Saidpur, District Ghazipur. Another relief claimed is mandamus to command the said respondent to decide his representation dated 31.05.2017 which is numbered as 2313 of 2017 pending before him.
(2.) Admittedly, the said land is a subject matter of acquisition under the provisions of National Highways Act, 1956 (hereinafter referred to as "Act"). Notification under Section 3- A of the Act was issued on 1.12.2014 and that under Section 3- D(2) of the Act was published on 24.09.2015. The petitioner purchased the said land from the erstwhile owner by means of registered sale deed dated 22.7.2016.
(3.) Learned counsel for the petitioner submits that on the basis of the sale deed executed by the erstwhile owner he is entitled to be paid compensation for the said land.;