Ram Autar & Another vs State Of U.P. & Another
2017 Latest Caselaw 4137 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL No. - 511 of 2014
 

 
Appellant :- Ram Autar & Another
 
Respondent :- State Of U.P. & Another
 
Counsel for Appellant :- N.Lal,Shiv Sagar Singh
 
Counsel for Respondent :- SC
 

 
Hon'ble Suneet Kumar,J.

1. (On C.M. Delay Condonation Application No. 178709 of 2016)

Heard learned counsel for the parties.

Cause shown is good and sufficient.

Application is allowed and the delay in filing the recall application is condoned.

2. (On C.M. Recall Application No. 178711 of 2016)

Cause shown is good and sufficient.

Application is allowed and the appeal is restored to its original file and number.

3. (On Memo of Appeal)

Appeal is restored to its original file and number vide order of date passed on C.M. recall application no. 178711 of 2016.

Heard learned counsel for the parties.

The instant appeal under Section 54 of Land Acquisition Act, 1894 arises from the judgement and order dated 24.3.1993, passed by VIII Additional District Judge, Ghaziabad in L.A.R. No. 31 of 1992.

Learned counsel for the parties would submit that the similar appeals have already been allowed by Division Bench of this Court in First Appeal No. 522 of 2009 (Pradeep Kumar Vs. State of U.P and another) along with other connected appeals vide judgement and order dated 21.4.2016.

Learned counsel would submit that the present appeal is squarely covered by the aforementioned judgement.

In this view of the matter, the appeal is allowed in terms of judgement dated 21.4.2016 rendered in First Appeal No. 522 of 2009 (Pradeep Kumar Vs. State of U.P and another) decided along with other connected appeals.

All pending applications stands disposed of.

Order Date :- 8.9.2017

K.K. Maurya