- (1.) This appeal is preferred against the judgement and award dated 4.1.2001 passed by Additional District Judge, Allahabad in Land Acquisition Reference No. 154 of 1991 between Rahmatullah Vs. State of U. P. and others.
(2.) This appeal is preferred with delay condonation application to condone the delay in filing the appeal as there was delay of 2 years and 228 days.
(3.) Notices were issued to the respondents. However when the notices were not returned back, the service on the respondents is deemed to be sufficient.;