- (1.) Despite service of notice on the claimant-respondents, no one has put in appearance on their behalf.
(2.) I have heard learned Standing Counsel for the appellant and perused the record.
(3.) The instant appeal has been filed, under Section 54 of the Land Acquisition Act read with Section 96 of the Code of Civil Procedure, against the judgment and award dated 03.05.1990 passed by the District Judge, Bulandshahr in L.A.R. No. 34 of 1989.;