- (1.) The sole relief pressed for by learned counsel for the petitioner at the time of hearing of the writ petition is that compensation may be paid to the petitioner for the land which was acquired in 1987 for the Meerut Development Authority.
(2.) The contention of the petitioner is that though the award was made in 1990 but till date compensation has not been paid to the petitioner, even though the name of the petitioner was recorded in the revenue records in 2015.
(3.) Learned Standing Counsel appearing for the respondent-State and Shri Rohan Gupta, learned counsel appearing for the Meerut Development Authority state that in case petitioner files a representation before the Special Land Acquisition Officer, a decision shall be taken at an early date.;