- (1.) Heard Sri Satyendra Nath Srivastava, learned counsel for the appellant and Sri Anil Kumar, learned counsel for the respondents.
(2.) This appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') is directed against the common judgment and award dated 16th October, 2003 passed in Land Acquisition Reference No. 161 of 1997 (Sita Ram vs. State of U.P. and another) connected with 19 other references.
(3.) Before coming to the questions raised by Sri Satyendra Nath Srivastava learned counsel for the appellant, it would be appropriate to note that seven appeals under Section 54 of the Land Acquisition Act against the common judgment/award and decree dated 16th October, 2003 have been heard and dismissed together by a common judgment and order dated 10.7.2015. The award of reference court which is under challenge in the present appeal has been upheld. It is also to be noted that Sri Satyendra Nath Srivastava had appeared in the above referred appeals and argued for M/s Bharat Petroleum Corporation Ltd, the appellants therein.;