- (1.) First Appeal No. 276 of 1999 N.T.P.C. Ltd. vs. Kalawati and others (L.A.R. No. 42 of 1988), First Appeal No. 312 of 1999, N.T.P.C. Ltd. vs. Ram Shankar and others (L.A.R. No. 25 of 1988, First Appeal No. 41 of 2003 Brij Kishor & others vs. N.T.P.C. Ltd. (L.A.R. No. 39 of 1988), First Appeal No. 43 of 2003, Anand Bihari vs. State of U.P. and others (L.A.R. No. 38 of 1988) and the First Appeal No. 1258 of 2003, N.T.P.C. Ltd. vs. Mijailal and others (L.A.R. No. 40 of 1988) have arisen out of the same acquisition and are of the same village, hence they were heard together with the consent of the parties and are being decided by a common judgment.
(2.) First Appeal No. 276 of 1999, N.T.P.C. Ltd. vs. Kalawati and others, has arisen out of judgment in L.A.R. No. 42 of 1988, dated 13.01.1999 passed by 4th Additional District Judge, Etawah.
(3.) F.A. No. 312 of 1999 N.T.P.C. Ltd. vs. Ram Shankar and others, has been filed against the judgment, in L.A.R. No. 25 of 1988 passed by 4th Additional District Judge Etawah, dated 14.01.1999.;