- (1.) Lower Court Records be remitted to the lower Court.
(2.) Heard Sri R.C. Gupta, learned counsel for the petitioners and Sri H.N. Singh holding brief of Sri Satendra Narain, learned counsel for the respondents.
(3.) This is the first appeal filed by U.P. Jal Nigam against the judgment and order dated 12.4.2001 passed in Land Acquisition Reference Case No. 1 of 2000 (Shiv Nath Seth vs. State of U.P.). The State of U.P. through Collector, Jaunpur was represented before the reference court, however, the State has chosen not to challenge the award of the reference court regarding determination of compensation with regard to the land of the claimant Shiv Nath Seth.;