ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed against the final judgment and order dated 27.04.2004 passed by the High Court of Delhi at New Delhi in Civil Revision Petition No. 794 of 1990 whereby the High Court dismissed the revision petition filed by the appellant herein against the order dated 18.04.1990 of the Additional District Judge in Reference proceedings under Section 18 of the Land Acquisition Act (in short, "the Act").
(2.) Facts of the case lie in a narrow compass. They, however, need mention infra.
(3.) The short dispute, which is carried upto this Court by the landowners is how much of their land was acquired by the State in the land acquisition proceedings and how much compensation was paid to them.;