- (1.) Filing of paper -book, as requested, is dispensed with.
(2.) Heard Sri A.P. Srivastava, learned counsel for appellant. None appeared on behalf of claimants -respondents, though name of Sri Pramod Kumar Sinha and Sri P.N. Tiwari, Advocates, is shown in the cause list as counsel for respondents and this appeal has been called in revised, hence, we proceed to decide appeal ex -parte.
(3.) This appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as "Act, 1894") has arisen from award/ judgment dated 07.10.2006 passed by Smt. Pratibha Khanna, Additional District Judge, Court No. 2, Rampur determining market value of acquired land at the rate of Rs. 100/ - per square yard.;