P.P. Gupta, J. - (1.) By this writ, petition the petitioner has challenge/the order dated 5-2-19 by which the Nagar Mahapalika Tribunal, Agra (hereinafter referred to as the Tribunal) has granted the certificate to the respondents that the case is a fit one for appeal.
(2.) Brief facts of the case are that the Nagar Mahapalika, Agra framed a housing accommodation-cam-street scheme, viz. "Ghatwasan Griha Isthan Evam Sarak Yojna, Agra" and in pursuance thereof issued a notice under Section 357 of the Nagar, Mahapalika Adhiniyam (hereinafter referred to as the Adhiniyam) which has published in the official Gazette on April 23, 1960. During pendency of the acquisition proceedings the execution of the said scheme was transferred to U.P. Avas Evam Vikas Parishad by an agreement dated 11-5-1968. The Special Land Acquisition Officer (hereinafter referred to as the SLAO) took possession of the land and gave his award on 24-11-1972.
(3.) Against the said award of the SLAO, a reference was sought. This reference culminated in the Tribunals award on 9-12-1991.;