BASDEO SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE learned standing counsel representing the respondents on advance notice has also been heard in opposition to the writ petition.

(3.) THE petitioner has prayed for a direction requiring the Special Land Acquisition Officer impleaded as respondent No. 2 to rectify, in accordance with the provisions contained in para 94 of the Land Acquisition Manual, exercising the Jurisdiction envisaged under Section 12A of the Land Acquisition Act, the award dated 6.6.2003 declared under the provisions of the Land Acquisition Act determining the amount of compensation in respect of the agricultural holdings of the petitioner which had been acquired under the provisions of the aforesaid Act.