Sanjay Karol; CJ. - (1.)As per office report, respondents stand served. Despite repeated calls, none has chosen to enter appearance on behalf of the respondents. Hence, the case is proceeded ex parte against them.
(2.)Mr. Debjyoti Debnath, learned counsel for the appellant states that this appeal is covered with a judgment passed by this Court in L.A. No.09 of 2017 and other connected matters dated 27-08-2018 titled as The Deputy Chief Engineer (Construction), N.F. Railway v. Abdul Mazid and others. Such statement is accepted and taken on record.
(3.)Appellant laid challenge to the judgment dated 19.09.2016 passed by the learned Land Acquisition Judge-2, Gomati Judicial District, Udaipur in Case No. Misc. (L.A.) 74 of 2014, titled as Sri Pradip Das v. The Dy. Chief Engineer (Construction), N.F. Railway and another.
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