Feeling aggrieved and dissatisfied with the impugned judgment and order dated passed by the High Court of Judicature at Allahabad Lucknow Bench Lucknow in Miscellaneous Bench No of by which ... the High Court has allowed the said writ petition preferred by the respondents herein original writ petitioners and has held that the acquisition proceedings in respect of the three plots in question pertaining to the original writ petitioners stand lapsed under subsection of Section of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act hereinafter referred to as the Act the Ayodhya Faizabad Development Authority and another has preferred the present appeal