- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment and order of the division bench of the High court of Allahabad, made on 22/3/1996 in First Appeal No. 129 of 1995. This appeal and also First Appeal No. 128 of 1995 before the High court are commonly disposed of since the acquisition was common. A notification under Section 4 (1 of the Land Acquisition Act, 1894 (for short "the Act") was published on 11/9/1982 for acquiring 192.82 acres. The award came to be passed by the Land Acquisition Officer on 3/3/19844 in Award No. 44 in respect of 137.52 acres of the land and another award dated 21/9/1986 in Award No. 44/1 in respect of 33 acres of land. On appeal, the Additional District Judge by his another award dated 3/12/1994 awarded a sum of Rs. 1,35,000. 00 per acre. On appeal, the High court has reduced the compensation to Rs. 1,12,500. 00 per acre. It has also awarded separate compensation for the building, factory and machinery. Thus this appeal by special leave.;