- (1.) These appeals filed by the New Okhla Industrial Development Authority (in short 'NOIDA') and the claimants are directed against the same order deciding the references and based on same set of facts raising common question of law, hence, they have been connected and heard together and are being decided by this common judgment.
(2.) First Appeal Nos. 784 of 2003, 993 of 2003, 1052 of 2004, 1160 of 2004, 1161 of 2004, 1162 of 2004, 1163 of 2004, 1164 of 2004, 1168 of 2004, 763 of 2008, 748 of 2008, 764 of 2008, 762 of 2008, 740 of 2008, 1165 of 2004, 1015 of 2000 and 782 of 2008 have been filed by the claimants for enhancement of compensation determined by 10th Additional District & Sessions Judge, Ghaziabad vide judgment and award dated 16-08-2000 passed on Land Acquisition Reference under Section 18 of the Land Acquisition Act, 1894 (for short the 'Act'). All the appellants have claimed enhancement of compensation from Rs.126/- awarded by the reference court to Rs.170/- and have valued the appeals and paid court fees accordingly.
(3.) First Appeal Nos. 702 of 2001, 667 of 2001, 635 of 2001, 643 of 2001, 655 of 2001, 710 of 2001, 634 of 2001, 946 of 2001, 704 of 2001, 675 of 2001, 631 of 2001, 637 of 2001, 697 of 2001, 831 of 2002, 676 of 2001, 668 of 2001, 629 of 2001, 654 of 2001, 698 of 2001, 670 of 2001, 669 of 2001, 674 of 2001, 706 of 2001, 671 of 2001, 700 of 2001, 832 of 2002, 708 of 2001, 673 of 2001, 672 of 2001, 633 of 2001, 636 of 2001, 833 of 2002, 639 of 2001 and 324 of 2002 have been filed by NOIDA challenging the same judgment and award dated 16-08-2000 enhancing the compensation awarded by Special Land Acquisition Officer from Rs.50/- to Rs.126 per sq. yard.;