- (1.) Plot No. 71 having area 6 bigha 5 biswa 11 biswansi belonging to Shailendra Kumar, plot No. 179 having area 17 biswa belonging to Manzoor Khan and Zahoor Khan, plot No. 29 having area 5 bigha 8 biswa 18 biswansi belonging to Prabhu, plot No. 149 M having area 1 bigha 7 biswa belonging to Sri Ram Snehi situated at Village Nagin Jassi @ Nabipur, district Kanpur Dehat; plot No. 333 having area 18 biswa belonging to Chheda Lal, plot No. 330 having area 10 biswa and plot No. 360 having area 10 biswa belonging to Sri Krishna; plot No. 307 Ka having area 15 biswa 10 biswansi situated at village Jainpur, district Kanpur Dehat; and plot No. 223 having area 18 biswa belonging to Munshi Lal, situated at village Swarooppur, district Kanpur Dehat, were acquired by the appellants for their planned Industrial Development Scheme.
(2.) It is not in dispute that the notifications under Section 4 and 6 of the Land Acquisition Act [hereinafter referred to as the "Act"] were issued and the possession of the plots in question were also taken. Thereafter, the Additional District Magistrate (Land Acquisition), Kanpur Nagar passed the award. Not being satisfied with the award so pronounced by the Additional District Magistrate (Land Acquisition), Kanpur Nagar, claimants/ respondents approached the District Judge, Kanpur Dehat by filing separate References under Section 18 of the Act. The District Judge, after hearing the parties and perusing the record, passed the impugned award, whereby the District Judge awarded compensation to the claimants/ respondents @ Rs.1,98,181 per bigha on market value of the acquired land, solatium @ 30% per annum, additional amount of 12% per annum, interest @ 9% from the date of possession and thereafter @15% per annum, till the date of actual payment. Feeling aggrieved, the appellant has filed the above-captioned appeals.
(3.) Since common question of facts and law are involved in the aforesaid appeals, as such, with the consent of the learned Counsel for the parties, all the appeals are being decided by a common order.;