- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The appeals have been preferred by the land owners for enhancement of the compensation. The land had been acquired by issuance of Notification under Section 4 of the Land Acquisition Act, 1894 (in short 'the Act') The Land Acquisition Officer Awarded compensation at the rate of Rs.45,000/- per acre. Reference court had awarded at the rate of Rs.52,25,000/- per acre. The High Court has affirmed the same, as such the appeals have been preferred in this court for further enhancement of compensation.;