HARI SINGH Vs. STATE OF UP AND ORS.

JUDGEMENT

(1.) Since all these First Appeals raise almost common questions of facts and law, therefore they are being dealt with together and decided by common order. In all the bunch cases, First Appeal No. 50 of 2006 is taken up as leading case.

(2.) This bunch of First Appeals are directed against the judgment and order dated 2.9.1998 decided by the Court below by a common judgment passed in Land Acquisition references by the land owners.

(3.) The facts as set out in the appeal are that land measuring 157 Bigha 6 biswansi (98.28 Acres) of two villages viz. Budhera Zahidpur and Kazipur, District Meerut was acquired for construction of Head Quarter of the 44th Battalion, Provincial Armed Constabulary (P.A.C.). For the said acquisition the notification under Sec. of the Land Acquisition Act was issued on 17.02.1989/02.03.1989 and that under Sec. was issued on 08.02.1990/05.03.1990. The possession of the acquired land of the Appellants was taken in the year 11.03.1992. The Special Land Acquisition Officer gave his award on 04.03.1992 and fixed the value of the land of the Appellant(s) at Rs. 30 per Sq. Yard.