Surya Prakash Kesarwani, J. - (1.) Heard Sri Sanjay Kumar Tiwari, learned counsel for the appellant and Sri Anil Sharma along with Sri Ashok Kumar Tripathi, learned counsel for the claimants-respondents.
(2.) The First Appeal No.205 of 2018 has been filed by the Central Railway challenging the judgment and order dated 16.03.2017 in L.A. Case No.578 of 2004 (Sri Dharmesh Kumar Shivhare vs. State of U.P. and others) passed by the Presiding Officer, U.P. Awas Evam Vikas Viksas Parishad Tribunal, Civil Court, Agra.
(3.) The First Appeal No.206 of 2018 has also been filed by the Central Railway challenging the judgment and order dated 08.02.2017 in L.A. Case No.580 of 2004 (Sri Dharmesh Kumar Shivhare vs. State of U.P. and others) passed by the Additional District and Sessions Judge/ Presiding Officer, U.P.A.E.V.P. Tribunal, Agra.;