U P AWAS Vs. VIKASH PARISH

JUDGEMENT

(1.) HEARD Shri K. S. Mehta, Counsel for the appellant.

(2.) BY the present first appeal filed under section 96 of the Code of Civil Procedure, the appellant has prayed for setting aside the judgment and decree dated 10. 10. 1998 in L. A. R. Case No. 48/1988 passed by the District Judge, Almora.

(3.) BRIEFLY stated, three land acquisition references being Nos. 47/1988, 48/1988 and 49/1989 have been made under section 54 of the Land Acquisition Act, 1894, which have been decided together by the District Judge, Almora on 10. 10. 1988. In the light of the order of the District Judge, Almora with regard to reference No. 47/1988, first appeal has been arisen being Appeal No. 809/2001 wherein the Division Bench of this High Court has passed the order to the following effect :