- (1.)In this batch of appeals, the Appellants have claimed enhancement of the compensation awarded by the High Court by its judgment and order dated 1st April, 2008 for the acquisition of their land. For convenience, we are taking into consideration the facts given in C.A. Nos. 3712 -3717of 2012 (appeals filed by Chandra Bhan). On 16th August, 1988 a notification bearing No. 4913/11 -5 -88 -72 -LA/88 was issued under Sec. 4 of the Land Acquisition Act, 1894 (for short 'the Act') proposing to acquire land in three villages namely Harsaon, Sadarpur and Dasna (Pargana Dasna) Tehsil and District Ghaziabad (Uttar Pradesh). The land was sought to be acquired for the construction and development of Sector 29, Govindpuram Avasiya Yojana of the Ghaziabad Development Authority (for short 'the GDA').
(2.)Subsequently, a notification bearing No. 5779/11 -5 -88 -72 -LA/88 was issued under Sec. 6 of the Act on 3rd October, 1988 declaring that the land was required for a public purpose and thereafter possession of the acquired land was taken by the State Government/GDA on 14th December, 1988.
(3.)In accordance with Sec. 11 of the Act, the Special Land Acquisition Officer (for short 'SLAO') passed a common award on 7th December, 1990 awarding compensation to the erstwhile owners of the acquired land as follows:
"Village Harsaon Rs. 100 per sq. yard.

Village Sadarpur Rs. 63.77 per sq. yard.

Village Dasna Rs. 71.43 per sq. yard."