Saurabh Lavania, J. - (1.) Heard Sri Mehndi Abbas Rizvi Advocate, holding brief of Sri S.K.Mehrotra, learned Counsel for the petitioner and Sri S.B.Pandey, learned Additional Solicitor General of India, learned Counsel for the respondents-Union of India.
(2.) By means of the present writ petition the petitioner has challenged the order dated 20.5.2000 ( Annexure No.-1 to the Writ Petition) passed by the Claims Commissioner Ayodhya, District Faizabad under the Acquisition of Certain Area at Ayodhya Act, 1993 (hereinafter referred as "Act No.33").
(3.) By the order under challenge dated 20.5.2000 the Claims Commissioner Ayodhya- opposite party no.2 awarded the amount of compensation to the tune of Rs. 3,13,399.00/- and denied the claim with respect to 3 idols.;