- (1.) Heard Sri Anubhav Awasthi, learned Advocate holding brief of Sri Manoj Kumar Mishra, learned counsel for the petitioner, Ms. Isha Mittal, learned Standing Counsel for respondent Nos.1 and 3 to 6, Sri Manish Kumar, learned Senior Advocate assisted by Sri Atul Kumar Dwivedi, learned counsel for respondent No.2.
(2.) Learned Senior Counsel for respondent No.2 submitted that after passing of the order in the writ petition, a review application was filed, which was decided by the Division Bench by passing a detailed order on 24.04.2019. Relevant portion of the order reads as under: "Accordingly, we find reasons to review the order passed on 26.2.2016. The issue however remains as to whether the writ petitioner in the writ petition can be made remediless if the amount of compensation towards trees, dwelling houses and sheds alleged to has not been determined adequately. According to the counsel for the review petitioner, the amount for aforesaid was calculated while passing the award. The fact aforesaid was discovered when a new Collector was posted. It was found that in the award, compensation has been determined towards the trees, dwelling house and sheds.
(3.) For the aforesaid reason, the process for payment of amount was stopped. The fact as to whether the proper compensation was determined towards the trees, dwelling houses and sheds cannot be taken up by this Court as the jurisdiction for it lies with the district court on a reference under Section 18 of the Act of 1894 and in fact it has not even been determined by this Court.;