LUCKNOW DEVELOPMENT AUTHORITY Vs. NATTHA AND ANOTHER

JUDGEMENT

(1.) This first appeal under section 54 of the Land Acquisition Act, 1854, has been filed against the judgment dated 6.10.2004 and the decree dated 29.10.2004, passed by the Presiding Officer, Nagar Mahapalika Tribunal, Lucknow in Misc. Case No. 35 of 1998, Nattha and another v. State of U.P. and another, wherein the compensation under section 18 of the Land Acquisition Act, has been enhanced to Rs. 4.60 per sq. ft. from Rs. 1.41 per sq. ft., awarded by the Collector under section 11 of the Act. It appears that earlier Sri Krishna Chandra was the Counsel of for the appellant but subsequently he was removed from the panel of the L.D.A. and as such he did not appear before the Court. The Court by orders dated 14.7.2009 and 9.9.2009, had issued notices to the L.D.A. to engage another Counsel.

(2.) By office report dated 11.3.2010, it was informed that card notice was issued to the L.D.A. on 6.10.2009 for engaging another lawyer, but no one had filed power on behalf of the L.D.A. By order dated 16.3.2010, the learned Counsel for the respondents was directed to serve the L.D.A. outside the Court for which dasti summon was issued by the office, fixing the next date i.e., 30.3.2010.

(3.) Today, the learned Counsel for the respondents has filed an affidavit of service, stating therein that the appellant was served on 25.3.2010 and the appellant has also been informed on 25.3.2010 that the next date fixed in this case in 30.3.2010.