KURIAN,J. - (1.) Delay condoned.Leave granted.
(2.) The appellants are before this Court, aggrieved by the Judgment and order dated 03.08.2010 passed by the High Court of judicature at Allahabad, Lucknow Bench, in Writ Petition No. 38497 of 1993.
(3.) The respondents approached the High Court challenging the Notifications dated 17.12.1992 and 16.06.1993 and the Award dated 09.08.1989, in so far as it related to part of Plot No.9, situated in Village Imilia, Tehsil Maunath Bhanjan, District Mau, Uttar Pradesh, belonging to the respondents.;