Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the revisionists.
(2.) This revision is directed against the judgement and order dated 16.08.2017 passed by the Additional District Judge, Court No.8 Moradabad, in Execution Case No.7/1992.
(3.) Briefly stated the facts of the case are that certain land in which, the revisionist was a co-owner, was acquired under the provisions of the Land Acquisition Act.;