- (1.) Heard Mr. Arvind Kumar Sharma, learned counsel for the appellant and Mr. Utkarsh Sharma, learned counsel for the 1st respondent and Mr. Sudarshan Singh Rawat, learned counsel for the 2nd respondent, the beneficiaries.
(2.) The present appeals are directed against the judgment and order dated 14.03.2012 whereby the High Court has dismissed a bunch of appeals preferred by the land owners whose lands were acquired in exercise of the power under the Land Acquisition Act, 1894 (for short, the 'Act'). There is no dispute that the lands are situated in village Masoodabad. Be it noted, a notification under Section 4 of the Act was issued on 05.08.2003 and eventually award was passed on 04.08.2005 by the Land Acquisition Officer determining the compensation at Rs. 15.70 lacs per acre. On the matter being referred to the Reference Court under Section 18 of the Act, the Reference Court, vide judgment and order dated 21.12.2004 enhanced the compensation amount to Rs.18.84 lacs per acre.
(3.) Being aggrieved by the aforesaid judgment and order, the appeals were preferred and the learned Single Judge of the High Court of Delhi at New Delhi dismissed the appeals.;