HEMANT GUPTA,J. - (1.) Leave granted.
(2.) The appellant-Lucknow Development Authority for short, 'LDA' is aggrieved against the judgment and order passed by the Division Bench of Lucknow Bench of the Allahabad High Court on January 15, 2014 whereby the order dated July 29, 2011 passed by LDA was quashed. The appellants were also made liable to pay costs of Rs.1,00,000/- with the direction to recover the costs from the authorities who have been instrumental in passing the impugned order.
(3.) The facts leading to the present appeal are that LDA acquired total land measuring 168.592 hectares (666 Bigha, 7 Biswa, 8 Biswansi, 8 Kachwansi) vide notification dated November 12, 1981 under Section 4 of the Land Acquisition Act, 1894 for development of Sitapur Road City Extension Scheme for residential purposes. Notification under Section 6 read with Section 17 was issued on December 3, 1981 and the award was published on January 15, 1986.;