BHOJ KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal is directed against a judgment dated 9.2.2007 passed by the Reference Court in respect of land situated in village Kakrola, covered under Award No. 1/1993-94, pursuant to the notification issued under Section 4 of the Land Acquisition Act, on 6.6.1991.

(2.) Counsel for the Appellant states that the present appeal is covered by a common judgment delivered by the Division Bench on 23.10.2008, in a batch of matters pertaining to village Kakrola, lead matter being Ved Prakash and Ors. v. Union of India and Ors. registered as LAA No. 673/2008. Para 35 of the aforesaid judgment is reproduced hereinbelow for ready reference:

(3.) Counsel for the Respondent/Union of India fairly states that the appeal preferred by the Union of India, registered as LAA No. 403/2008 challenging the same judgment and decree dated 9.2.2007 was dismissed by the Division Bench on 23.10.2008 along with Ved Prakash and Ors. (supra). He further states that his clients are in the process of preferring an appeal against the aforesaid judgment before the Supreme Court.