Surya Prakash Kesarwani, J. - (1.)Learned counsel for the parties have no objection to the substitution applications pending in First Appeal No.885 of 1995 and First Appeal No.888 of 1995. Therefore, substitution applications are allowed after condoning the delay, if any. Necessary correction in the array of parties shall be carried out.
(2.)Heard Sri Satya Prakash holding brief of Sri H.O.K. Srivastava and Sri Arvendra Singh, learned counsels for the claimant-appellant, Sri Ajit Singh Rana and Sri Shrikant, learned counsels for the respondent respondent no.3, U.P. Avas Evam Vikas Parishad, U.P., Lucknow, and Sri P.P. Chaudhary, learned standing counsel for the State-respondents.
(3.)An affidavit of compliance of District Collector, Mainpuri, dated 11.3.2019 and two affidavits of compliance of Executive Engineer, U.P. Avas Evam Vikas Parishad, Construction Division, Sikandara Yojana, Agra, both dated 13.3.2019 have been filed today in compliance to the order dated 8.2.2019 and 27.2.2019, which are taken on record.