PRAKASH PADIA,J. - (1.) Heard learned counsel for the parties.
(2.) The present writ petition has been filed with the following prayers:- "(a) A Writ order or direction in the nature of certiorari quashing the Award dated 19.09.2018 (contained in Annexure N.6 to the Writ Petition) with respect Plot No.237 area 0.0146 hectare, plot no.238 area .0130 hectare and plot No.239 area 0.0120 hectare Situated in Village Babura Bhairodayal,Tehsil Lalganj, District Mirzapur. (b) Any other writ order or direction as Hon'ble Court may deem fit and proper under the circumstances, the case; and (c) Award the cost of the petition to be paid to the petitioners."
(3.) Facts as contained in the writ petition are that the petitioners are owners and co-sharers of plot No.237 total area .1720 hectare out of which an area of 0.0146 hectare, plot No.238 total area 0.0130 hectare out of which an area of 0.0130 hectare and plot No.239 total area 0.0380 hectare out of of which an area of 0.0120 hectare were acquired by the respondents (hereinafter referred to as the "area in question"). The area in question is situated in Village Babura Bhairodayal, Tehsil Lalganj District Mirzapur.;