Sanjay Misra, J. - (1.) LEARNED Counsel for the Respondents has referred to an order dated 21.9.2010 passed in First Appeal No. 196 of 2009 State of U.P. v. Kartar Singh and Anr.. It has been stated that the acquisition in the present appeal is also by the same notification as it was in First Appeal No. 196 of 2009 and, therefore, this appeal be also decided in terms of the order dated 21.9.2010. The order dated 21.9.2010 is quoted below: Hon'ble Pankaj Mithal, J. This appeal has been preferred by the State of U.P. under Section 54 of the Land Acquisition Act against the judgment, order and award of the reference court dated 19.5.2000 passed in Land Acquisition Reference No. 32 of 1983. By the said judgment one another Land Acquisition Reference No. 34 of 1983 was also decided. Against the aforesaid judgment First Appeal No. 89 of 2009 was preferred and decided vide judgment and order dated 9.9.2009. Counsel for the parties submit that the matter is squarely covered by the aforesaid judgment and order dated 9.9.2009 passed in First Appeal No. 89 of 2009 State of U.P. and Ors. v. Somveer Singh and others.
(2.) IN view of above, this appeal is also dismissed on the same terms and conditions as contained in the above referred judgment dated 9.9.2009 passed in First Appeal No. 89 of 2009 State of U.P. and Ors. v. Somveer Singh and others. In view of the aforesaid submission of learned Counsel for both the parties this appeal is also dismissed on the same terms and conditions as contained in the above referred judgment.
(3.) NO order is passed as to costs.;