Pankaj Mithal, J. - (1.) HEARD Sri Siddharth Verma and Sri Sanjay Chaturvedi, learned Counsel for the Appellants and Sri L.K. Singh, learned Counsel for the claimant -Respondents.
(2.) THESE appeals have been preferred by the Uttar Pradesh State Industrial Development Corporation Limited (in short UPSIDC) against the judgment, order and award of reference courts. The land was acquired by the State of U.P. for the benefit of the UPSIDC vide notification dated 17.3.1997 issued under Section 4 of the Land Acquisition Act. The award was made on behalf of the Collector on 15.5.1998 against which references under Section 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 have been awarded.
(3.) THE submission of Sri Verma, learned Counsel for the Appellant is that in the present case a much higher rate of deduction ought to have been made as the land in question is situate much interior to the main road.;