M.Katju, J. - (1.) This appeal under Section 54 of the Land Acquisition Act and the connected appeals are being disposed off by a common judgment. Heard learned counsel for the parties.
(2.) First Appeal No. 879/95 has been filed against the judgment and decree dated 23.11.1993 passed by the IX Additional District Judge, Ghaziabad in LAR No. 511 of 1990.
(3.) We have carefully perused the impugned judgment. By the judgment and decree dated 23.11.1993 37 references under Section 18 of the Land Acquisition Act had been disposed off. The total area of the land acquired was 184.19 bighas i.e. 115.562 acres. The date of notification under Section 4(1) as last published was 27.4.1988. The date of notification under Section 6 read with Section 17(4) is 6.7.1988. The date of taking over possession of the land in dispute was 28.3.1990 and the date of the award of the S.L. A.O. is 17.8 1990.;