STATE OF U P Vs. RAHMULLA

JUDGEMENT

(1.) Heard learned Standing counsel for the State of U.P. Sri A.K. Malhotra has appeared for UPSEB/U.P. Power Transmission Corporation Limited for whose benefit the land was acquired but was not specifically impleaded.

(2.) No one has appeared for respondent despite revised call.

(3.) The appeal is under Section 54 of the Land Acquisition Act (hereinafter referred to as the 'Act') against the judgment, order and award dated 30.3.1989 passed by the III Additional District Judge, Jaunpur in LAR No. 165 of 1985.