1. The writ petitioner herein seeks a writ of mandamus directing the respondents to pay 9 % interest on delayed payment of compensation, on the entire amount of compensation to the tune of Rs. 41,83,102/- from the date of taking possession, i.e.,30.01.2020 till the date of payment or deposit made by the beneficiary and further 15 % interest on the balance amount. The grievance raised in the writ petition is with regard to noncompliance of Section 80 of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the Act, 2013), wherefrom it can be noted that 9 % per annum and 15 % per annum interest is to be paid from the date of taking possession of the land till the date of payment of compensation or deposit of the same by the beneficiary, if the compensation is not paid or deposited on or before taking possession of the land.

2. The land in question has been acquired for the purpose of Noida, the beneficiary, which is not impleaded herein nor notice of the writ petition has been given to the counsel appearing for Noida. The grievance raised by the writ petitioner, therefore, cannot be examined at our end. We, however, dispose of the instant writ petition, without entering into the merits of the claims of the writ petitioner, with the direction that the petitioner shall approach the Additional District Magistrate (Land Acquisition), Gautam Budh Nagar, by writing a representation raising grievances with regard to payment of compensation under the award in question. Alongwith her application, the petitioner shall file her own computation for the alleged unpaid interest. On receipt of the said representation, the Additional District Magistrate (Land Acquisition), Gautam Budh Nagar/Special Land Acquisition Officer, shall be under obligation to issue notice to the beneficiary, namely Noida, and seek their stand/comment on the application/computation submitted by the writ petitioner.

3. A reasoned and speaking order, strictly in accordance with law, in the matter of non-compliance of Section 80 of the Act, 2013, shall be passed by the Additional District Magistrate (Land Acquisition), Gautam Budh Nagar, after giving due notice and opportunity of hearing to both sides, as expeditiously as possible, preferably within a period of six weeks from the date of receipt of copy of this order. Subject to above, the writ petition is disposed of.