- (1.) Heard Sri Mahtab Alam, learned counsel for appellant, learned standing counsel for respondents No. 1 & 2 and Sri S.K. Mishra, learned counsel appearing for respondent No. 3 - UPSIDC.
(2.) In this appeal, sole appellant has died on 19.3.1998 and substitution application to substitute his legal representatives has been filed on 15.05.1998. Counsel for respondents did not raise any objection. The application is allowed. Let necessary substitution be carried out in Court.
(3.) This appeal has been preferred by appellant against judgment and award dated 31.08.1996 passed by 5th Additional District and Sessions Judge, Aligarh in Land Acquisition Reference No. 16 of 1993 (Babu Lal Vs. State of U.P.), whereby the learned Reference Court has partly allowed Land Acquisition Reference No. 16 of 1993 determining market rate for the purposes of payment of compensation @ Rs.20,000/- per bigha i.e. Rs. 6.61 per sq. yard payable by respondent-opposite parties No. 1 to 3 after giving adjustment to the amount already paid pursuant to offer made by Special Land Acquisition Officer(hereinafter referred to as SLAO).;