- (1.) MATTER is taken in revised cause list.
(2.) HEARD Sri N.K. Pandey, learned counsel for the appellant, Mohd. Quaseem, learned Standing Counsel for opposite party no.1 and perused the record.
(3.) NONE appeared on behalf of the opposite party no.2/ Lucknow Development Authority, Lucknow . Facts , in brief , of the present case are that in order to acquire certain land for a scheme known as 'Sharada Sahayak Pariyojana', a notification under Sections 4 and 6 of the Land Acquisition Act, 1984 (hereinafter referred as 'Act') have been published on 19.1.1983 and 28.1.1983 respectively. Thereafter the possession of the acquired land consisting of Kahsra No. 1044 on 16.6.1983 and remaining Khatas number taken on 20.4.1983.;