Kaushal Jayendra Thaker, J. - (1.) A very pitiable condition of landholder is before this Court his land was acquired way back in the year 1984 and cheques given to his father in lieu of land taken by petitioner were dishonoured, we are in the year 2017.
(2.) This Court has passed the following order on 21.3.1994: "This writ petition against an award passed by VIII Additional District Judge, Bareilly dated 7.2.1994 on application under Section 18 of the Land Acquisition Act. Against such an award first appeal lies. This writ petition as such cannot be entertained. Learned counsel for the petitioner wants to cite some authorities in support of his plea that in spite of provision of first appeal High Court should entertain the writ petition. Put up this writ petition tomorrow."
(3.) After this the appeal was never preferred and on 28.11.1994 the following order came to be passed:- "Petitioner is directed to served respondent no. 4 personally within two weeks and they may file counter affidavit within two weeks thereafter.";