MEER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal is directed against a judgment dated 22.03.2007 passed by the Reference Court in respect of the land situated in village Kakrola, covered under Award No. 1/1993-94, made pursuant to the notification issued under Section 4 of the Land Acquisition Act, on 06.06.1991.

(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 & Ors. v. Union of India & Ors. registered as LAA No.673/2008.

(3.) Counsel for the respondent/Union of India states on instructions from his client that a batch of Special Leave Petitions preferred by the Union of India against the aforesaid judgment dated 23.10.2008, have been dismissed by the Supreme Court vide order dated 09.11.2009.