- (1.) This appeal is directed against order dated 09.09.1997 passed by the Division Bench of the Allahabad High Court whereby the writ petition filed by the Appellant questioning the acquisition of its land was dismissed.
(2.) Learned Counsel for the parties agree that the main issue raised in this appeal is identical to the one raised in Civil Appeal No. 5712 of 2002.
(3.) By a separate judgment passed today, we have allowed Civil Appeal No. 5712 of 2002 and quashed the acquisition proceedings.;