- (1.) Leave granted.
(2.) These appeals are directed against the judgments of the Division Bench of the Allahabad High Court whereby the appeals filed by the State of Uttar Pradesh in which U.P. State Sugar Corporation (for short, 'the Corporation') got itself impleaded as co-Appellant, against the order passed by IV Additional District Judge, Bulandshahr (hereinafter referred to as, 'the Reference Court') for payment of enhanced compensation to the Respondents were dismissed.
(3.) The State Government acquired the Respondents' land in 1990 for expansion of the Bulandshahr unit of the Corporation. After completion of the acquisition proceedings, the Special Land Acquisition Officer passed award dated 25.10.1991 and fixed market value of the acquired land at the rate of Rs.. 2,00,000/- per bigha (pucca).;