MAHESH CHANDRA TRIPATHI,J. - (1.) Heard Shri K.K. Arora, learned counsel for the petitioners and Shri Anil Tiwari, learned counsel for the contesting respondents.
(2.) The petitioners are before this Court assailing the order dated 20.12.2017 passed by the Special Judge (Prevention of Corruption Act), U.P.S.E.B./Additional District Judge, Bareilly in Execution Case No. 1 of 1994 (Namo Narayan (since deceased represented by legal representatives) v. State ).
(3.) It appears from the records that an agreement between the father of the petitioners, namely Namo Narain and Bareilly Development Authority (in short, the BDA) took place on 5.3.1984 with regard to plot no.239 area 21 Bigha 2 Biswa situated in village Udaipur Khan, Tehsil Sadar, District Bareilly. It was agreed between both the parties that the BDA shall acquire the land in question @ 39.52 per sq. meters and in addition to the price, the owner will also be entitled to get 15% solatium and the BDA will also pay Rs. 10 lacs as earnest money within 20 days from the date of possession. He had given the possession of the said land to the BDA on 21.3.1984.;