Allahabad High Court
State Of U.P. vs R. Kishor on 21 September, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- FIRST APPEAL No. - 758 of 1993 Petitioner :- State Of U.P. Respondent :- R. Kishor Petitioner Counsel :- S.C. Respondent Counsel :- Pankaj Rai Hon'ble Pankaj Mithal,J.
Heard learned counsel for the respondent.
The appeal seeks to challenge the judgment, order and award of the reference court dated 06.4.92 passed in L.A.R. No. 11 of 1991 Ram Kishore and another vs. State of U.P. and another.
Learned Standing counsel has fairly conceded that other appeals in connection with similar awards pertaining to the same very scheme have already been dismissed by this court and the award of compensation made by the reference court has been upheld. In this connection a copy of the judgment, order and award dated 25.8.09 in one such connected First Appeal No.114 of 1997 Special Land Acquisition Officer & another vs. Awadesh Kumar and another as well as one another dated 19.8.09 passed in First Appeal No.567/96. State of U.P. and others were produced and shown to me.
In view of above this appeal also has no merit and stands dismissed.
Order Date :- 21.9.2010 piyush