- (1.) HEARD learned Counsel for the parties.
(2.) THIS appeal has been filed against the impugned judgment of the Court below dated 24-12-1996 by which the compensation at the rate Rs. 80 sq. m. granted by the SLAO has been enhanced to Rs. 270 per sq. m. by the Court below. This case is covered by the Division Bench judgments of this Court in First Appeal No. 247 of 1997 Moradabad Development Authority v. Sami Ahmad, decided on 5-3-2004, [since reported in 2004 (1) JCLR 936 (All)] and in First Appeal Nos. 251 of 1997, 253 of 1997 and 254 of 1997, Moradabad Development Authority v. Chidda and others, Moradabad Development Authority v. Gaffar and others, Moradabad Development Authority v. Tofisan and others, decided on 3-3-2004. [snce reported n 2004 (1) JCLR 920] Following the aforesaid decisions this appeal is allowed impugned judgment of the Court below is set- aside the award of the SLAO is resorted.
(3.) IN First Appeal No. 981 of 2002 Agra Development Authority v. State of U. P. , decided on 5-3-2004, we observed that litigations are being purchased in relation to land acquisition cases in Western Districts of U. P. by certain unscrupulous lawyers and/or others in collusion with certain Judicial Officers and this practice is bringing the entire judiciary of the State into disrepute. In First Appeal No. 247 of 1997, Moradabad Development Authority v. Sami Ahmad, (supra) we had observed that a scandalous practice is going on in the District Courts of Western U. P. e. g. Ghaziabad, Bulandshahr, Meerut, Muzaffarnagar, Moradabad, Gautam Budha Nagar, Agra, Aligarh etc. obviously in collusion with some Judicial Officers. As a result exorbitant compensation is being awarded by the Reference Courts under Section 18, and this is usually done in collusion between certain unscrupulous lawyers and certain dishonest Judicial Officers, and this is bringing disgrace to the entire judiciary in the State of U. P.;