N.K.Mehrotra, J. - (1.) This is an appeal under Section 54 of the Land Acquisition Act read with Section 96 of the Code of Civil Procedure against the judgment dated 2.2.2000 passed by the Presiding Officer, Nagar Mahapalika/U. P. Avas Evam Vikas Parishad Tribunal, Lucknow in Misc. Case No. 3 of 1986 : Smt. Vishnu Mathur v. State of U. P. and Ors., in a reference under Section 18 of the Land Acquisition Act.
(2.) It appears that the State of U. P. acquired certain land in Indira Nagar Extension Schedule vide Notification dated 17.3.1979 under Section 28 and Notification dated 20.5.1980 under Section 32 of U. P. Avas Evam Vikas Parishad Act, 1965. The Special Land Acquisition Officer determined the compensation @ Rs. 1.88 per sq. ft. while in the reference under Section 18 of the Land Acquisition Act, the compensation was enhanced from Rs. 1.88 to Rs. 3 per sq. ft. but the Tribunal did not allow any interest on the amount of solatium.
(3.) I have heard the learned counsel for the parties. Both the learned counsel for the parties have stated that a Division Bench of this Court vide Judgment dated 23.9.2002 passed in First Appeal Nos. 98 of 1991, 99 of 1991, 15 of 1992 and 16 of 1992 has upheld the compensation @ Rs. 3 per sq./ ft. determined by the Tribunal and, therefore, the instant appeal filed by the Avas Evam Vikas Parishad, is liable to be dismissed.;