MANISH MATHUR, J. - (1.) Heard Mr. Vijay Kumar Tewari, learned Counsel for the petitioner, learned State Counsel appearing on behalf of opposite parties No.1 and Ms. Samidha, learned Counsel appearing on behalf of opposite parties No.2.
(2.) The petitioner has approached this Court under Article 226 of the Constitution of India with the following reliefs : "I. To issue writ, order or direction in the form of mandamus whereby directing the opposite party No.2 to deposit the enhanced amount of the compensation along with 9% interest from the date of the possession, as declared by the Learned District Magistrate, Barabanki/Arbitrator in his arbitral award dated 18.09.2015 in the account of the Opposite Party No.1 and further to direct the Opposite Party No.1 to disburse this amount in the account of the petitioner, immediately, as soon as, the money is deposited by the Opposite Party No.2. II. That this Hon'ble Court may pass any other order which deem fit and proper in favour of the petitioner."
(3.) Shorn off unnecessary details the facts of the case are as under : The land of about 11.496 Hectare in Malinpur Village, Pargana Suryapur, Tehsil Ramsanehighat, Barabanki was sought to be acquired by the Central Government for widening National Highway No.28 from Lucknow to Uttar Pradesh/Bihar Border, by a notification issued under Section 3-A(1) of the National Highways Act, 1956 (hereinafter referred to as "Act"), published in the gazette on 1.6.2005. After holding an enquiry under Section 3-C(2) of the Act, a declaration under Section 3-D(1) of the Act was published on 18.10.2005. Thereafter, a notice under Section 3-G(3) of the Act was issued in two daily newspapers, namely, Dainik Jagran on 19.11.2005 and Nispaksh Sahara Times on 21.11.2005 inviting claims from persons interested in the land, for determining the compensation payable. ;