These appeals arise out of a Judgment and Order dated th April passed by the Lucknow Bench of the High Court of Judicature at Allahabad whereby writ petition No of ... filed by the respondent-company has been allowed with a direction to respondents to to delete the name of the appellant-U P State Sugar Corporation from the relevant revenue records and restore that of the respondent- Company That direction followed a finding recorded by the High Court that the land in dispute being agricultural land had not vested in the appellant-Corporation under the provisions of The U P Sugar Undertakings Acquisition Act The mandamus issued by the High Court includes a further direction for delivery of possession of the disputed parcel of land to the respondent-company within a period of one month from the date of presentation of a certified copy of the impugned judgment and order