Sanjay Misra, J. - (1.) HEARD Sri O.P. Srivastava, learned counsel for the appellant and Sri Sirish Chandra, learned Standing Counsel for the State -respondents.
(2.) ACCORDING to Sri O.P. Srivastava, Respondents No.2, 3, 4 & 5 are proforma -respondents and had not filed objection to the award of compensation granted to the appellant. This is a First Appeal under Section 54 of the Land Acquisition Act against the judgment and decree dated 04.10.1983 passed by the Second Additional District Judge, Allahabad, in Land Acquisition Reference No.16 of 1981 (Smt. Draupadi Devi (deceased) through L.R.'s Vs. State of U.P).
(3.) LEARNED counsel for the appellant has submitted that the notification under Section 4 of the Land Acquisition Act was issued on 18.03.1978 and the notification under Section 6 of the Act was issued on 08.04.1978. Possession of the land was taken on 06.10.1978 and the Land Acquisition Officer gave his award on 22.07.1980.;