Pankaj Mithal, J. - (1.) Heard Sri Sanjay Chaturvedi, learned Counsel for the Appellant and Sri L.K. Singh, and learned Counsel for the claimant -Respondents.
(2.) This appeal has been preferred by the Uttar Pradesh State Industrial Development Corporation Limited (in short UPSIDC) against the judgment, order and award of reference court.
(3.) The land was acquired by the State of U.P. for the benefit of the UPSIDC vide notification dated 17.3.1997 issued under Sec. 4 of the Land Acquisition Act. The award was made on behalf of the Collector on 15.5.1998 against which references under Sec. 18 of the Act preferred wherein compensation on the basis of the exemplar sale deed dated 10.6.1997 at the rate of Rs. 3, 70,000/ -per bigha was determined and after applying deduction of 45% compensation at the rate of Rs. 2, 03,500/ -per bigha along with other statutory benefits has been awarded.;