STATE OF U P Vs. PURUSHOTTAM DAS TANDON

JUDGEMENT

(1.)

(2.) THESE appeals are directed against common judgment and award dated 14. 12. 1971 given by Presiding Officer, Nagarmahapalika Tribunal Allahabad in References No. 2 and 3, both of 1966.

(3.) TWO bungalows bearing Nos. 7 and 9, situate on Hastings Road, Allahabad having an area of 11 acres 3411 square yards and 8 acres 2982 square yards respectively were acquired. Reference No. 2 of 1965 was in respect of Bungalow No. 9 and Reference No. 3 of 1965 was in respect of Bungalow No. 7. Initial notification was issued on 13. 5. 1958. Award was given on 24. 2. 1964. Bungalow No. 7 belonged to Beni Prasad Tandon (B. P. Tandon) respondent in F. A. No. 195 of 1975 and bungalow No. 9 to Purshottam Das Tandon (P. D. Tandon) respondent in F. A. No. 19 of 1975. Both bungalows were constructed over nuzul land. Lease of Bungalow No. 7 was expiring on 7. 10. 1968 and of Bungalow No. 9 on 9. 6. 1969.