TASNEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashutosh Srivastava, learned counsel for the appellant and Sri K.R. Singh, learned Standing Counsel appearing for the respondent no. 3.

(2.) Both the appeals are admittedly arising out of the same acquisition proceedings and learned counsel appearing for both the parties agree that the appeals may be decided together by taking the First Appeal No. 692 of 2001 as a leading case.

(3.) First Appeal No. 692 of 2001 has been filed challenging the judgment and order dated 19.2.2001 passed by Additional District Judge, Court No. 4, Gorakhpur in Land Acquisition Reference No. 150 of 1987 (Smt. Tasneem and others vs. State of U.P. and others) arising out of LA Case No. 32/8 of 1986 in respect of acquisition of land in Village Daudpur Tappa, Pargana Haveli, Tehsil Sadar, District Gorakhpur.