- (1.) Prayer in this petition is, for issuance of a writ in the nature of Mandamus, directing the respondents to pay/deposit the amount of compensation, as determined by the District Judge, Ludhiana, in Land Acquisition Case No.16/16/60 of 1984 and Case No.17/17/61 of 1984 vide his order dated 10.9.1985.
(2.) A perusal of the record discloses that the petitioners, in essence, seek payment of compensation determined by a Reference Court, under the Land Acquisition Act (hereinafter referred to as 'the Act') by praying for the issuance of a writ of Mandamus.
(3.) The respondents, on the other hand, have asserted in their reply that the award being executable, the present petition should not be entertained.;