B.P. Singh, J. - (1.) This batch of appeals has been preferred against the common judgment and order of the High Court of Judicature at Allahabad dated April 2, 1996 whereby a large number of appeals preferred by the U.P. State Industrial Development Corporation (UPSIDC) as well as the claimants have been decided.
(2.) The lands acquired under the provisions of the Land Acquisition Act measuring about 900 acres under three Notifications are located in two adjacent villages, namely - Village Habibpur and village Gulsitapur. In respect of Habibpur a Notification under Section 4(1) of the Land Acquisition Act (hereinafter referred to as the Act) was issued on 25th August, 1981 in respect of 225.75 acres of land. Another Notification under Section 4 was issued on 14th September, 1981 which related to 173.5 acres of land in village Gulsitapur. The third notification was issued on May 30, 1985 which related to 501.48 acres of land of village Gulsitapur.
(3.) Civil Appeals Nos. 1330 of 1997, 1332 to 1382 of 1997 have been preferred by UPSIDC and relate to village Habibpur. Similarly Civil Appeal Nos. 1384 to 1515 of 1997 have been preferred by the UPSIDC. The remaining appeals are by the land- owners/claimants.;