KRISHI UTPADAN MANDI SAMITI Vs. BRIJ BEHARI RAM GOPAL
LAWS(ALL)-2006-4-255
HIGH COURT OF ALLAHABAD
Decided on April 27,2006

KRISHI UTPADAN MANDI SAMITI Appellant
VERSUS
BRIJ BEHARI, RAM GOPAL Respondents

JUDGEMENT

Poonam Srivastava, J. - (1.) Connect this revision along with civil revision No. 77 of 2006.
(2.) Heard Sri B.I). Mandhyan, Senior Advocate, assisted by Sri Satish Mandhyan, learned Counsel appearing for the revisionist and Sri Manish Goyal, learned Counsel appearing for the opposite parties.
(3.) The civil revision No. 78 of 2006 is against the judgment and order dated 25.1.2006 passed in execution case No. 7 of 1993 in land acquisition case No. 47 of 1981, Brij Behari and Ors. v. State, By virtue of the impugned order an earlier order dated 9.4.2002 passed by his predecessor has been recalled whereby an additional liability has been created against the Mandi Samiti. Civil revision No. 77 of 2006 is against the judgment and order dated 16.1.2006 passed in misc. case No. 6 of 2002 in the execution case No. 7 of 1993, Maya Somani and Ors. v. State and Anr.. Both the revisions are being decided simultaneously by a common order.;


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