DEVENDRA PALSINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the appellants and Sri Girish Vishwakarma, learned Standing Counsel for the State-respondent.

(2.) All these first appeals arise from the impugned common judgment passed in twelve land acquisition references.

(3.) Paper book has been filed by the appellants and the respondent in the leading First Appeal No.1255 of 1990. Learned counsel for the parties jointly state that the evidences in all these first appeals are common. Therefore, with the consent of learned counsels for the parties, all these first appeals are being heard together.