Rai Bareli Devp. Auth. vs Puranmasi And Others
2023 Latest Caselaw 34702 ALL

Allahabad High Court

Rai Bareli Devp. Auth. vs Puranmasi And Others on 11 December, 2023

Author: Saral Srivastava

Bench: Saral Srivastava

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:81157
 
Court No. - 24
 

 
Case :- FIRST APPEAL No. - 157 of 2003
 

 
Appellant :- Rai Bareli Devp. Auth.
 
Respondent :- Puranmasi And Others
 
Counsel for Appellant :- V.R. Singh,Dwijendra Mishra,Shikhar Anand
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saral Srivastava,J.
 

1. Heard Sri Shikhar Anand, learned counsel for the appellant and learned Standing Counsel for the respondents.

2. By means of the present appeal the appellant has assailed the judgment and award dated 15.02.1993 passed by the District Judge, Raebareli in land acquisition case No.22 of 1991 dismissing the reference of respondent No.1 in appeal.

3. It is submitted by learned counsel for the appellant that other appeals arising out of the same notification have been dismissed by this Court, and one of the judgment of this Court related to the said notification is of First Appeal No.1/1996 which has been dismissed by this Court dated 19.09.2023, copy of the said judgment has been produced and is taken on record.

4. In view of the submissions made by learned counsel for the appellant at Bar and following the judgment of this Court passed in First Appeal No.1 of 1996 dated 19.09.2003, the present first appeal is dismissed.

Order Date :- 11.12.2023

NS