- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of a Division Bench of the Allahabad High Court, Lucknow Bench dismissing the appeal filed by the appellant under Section 54 of the Land Acquisition Act, 1894 (in short the 'Act') read with Section 96 of the Code of Civil Procedure, 1908 (in short 'CPC').
(3.) In the First Appeal challenge was to the award dated 18.2.1998 passed by the Presiding Officer, Nagar Mahapalika Tribunal, Lucknow in a reference under Section 18 of the Act in land case No.746 of 1991 titled Krishna Gopal Lahoti v. State of U.P.;