(1.) THE present appeal is taken up for final hearing at the stage of admission, with the consent of learned counsel.
(2.) HEARD the learned Central Government Standing Counsel Mr. Mahesh Amonkar appearing on behalf of the appellant and the learned counsel Mr. V. P. Thali appearing on behalf of respondent no.1.
(3.) THE respondent no.1 was the applicant and the appellant was the respondent no.2 in the said Land Acquisition Case.