Om Prakash Srivastava, J. - (1.) THE above appeals arise out of judgment and order dated 19.11.1991, passed by the Presiding Officer, Nagar Mahapalika Tribunal, Lucknow in ten references made under section 18 of the Land Acquisition Act. The brief facts are that the land belonging to the claimants/appellants was acquired by the State regarding which notifications under section 4 and under section 6 of the Land Acquisition Act were issued on 19.12.1987 and 7.11.1988 respectively while the possession of the land had already been taken over on 22.8.1985.
(2.) THE Collector gave award on 6.11.1990, awarding compensation at the rate of Rs. 2.09 paise per sq. ft. Ten persons including appellants disputed the said rate of compensation and made references which came up for hearing before the Presiding Officer, Nagar Mahapalika Tribunal, Lucknow. Appellants had claimed compensation at the rate of Rs. 25/ - per sq. ft. The claim of the appellants was contested by the State which filed written statement disputing the claim of the appellants and alleging that claim was barred by limitation and also that claimants were not entitled to the benefit of provision of Act No. 68 of 1984. The plea regarding land of the claimants being affected by the provision of the Urban Ceiling Act, 1976 was also taken. Learned Court below framed relevant issues.
(3.) THE appellants filed several documents including copies of the sale -deed and other papers to prove their claim of compensation. Besides documentary evidence some of the claimants examined themselves also in evidence. Mohd. Laik P.W. 6 was independent witness but since his statement was not completed, he was discharged. From the side of the State, no documentary evidence was filed but one Santoshi Ram D.W. 1 was examined.;