Rajesh Tandon, J. - (1.)Heard Sri Dharmesh Kumar, Counsel for the revisionist and Sri Sharad Sharma, Counsel for the opposite party.
(2.)By the present Civil Revisions filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887, appellant has prayed for setting aside the judgment and Orders dated 21.9.2007 passed by the Additional District Judge/Fast Track Court-IV, Haridwar in Misc. Case No. 10 of 2007 Nagar Palika Vs. Umesh Dutt Mishra , and in Misc. Case No. 11 of 2007 Nagar Palika Vs. Ram Dutt Mishra , whereby the objections filed by the revisionist under Sections 47 and 151 of the Code of Civil Procedure in the Execution Case No. 04/2000, Umesh Dutt Vs. Nagar Palika, Haridwar and Execution Case No. 3 of 2000, Ram Dutt Vs. Nagar Palika, Haridwar , have been dismissed.
(3.)Briefly stated, proceedings for land acquisition under Sec. 4 of the U.P. Land Acquisition Act was initiated on 1st March, 1974 and thereafter, the same was finalised by issuing notification under Sec. 6 of the U.P. Land Acquisition Act on 1st March, 1974. The award was passed by the Special Land Acquisition Officer on 1st Feb., 1981 and thereafter, the reference was made being L.A. Case under Sec. 18 of the U.P. Land Acquisition Act, which was finally decided on 6th Jan., 1992.
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