- (1.) We have heard Sri Piyush Bhargava, counsel for the appellants and learned counsel for the respondents.
(2.) Both these appeals under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as the 'Act, 1894') have arisen from the award/Judgment dated 29.9.2004 passed by Sri S.D. Paliwal, Additional District Judge, Court No. 17, Meerut adjudicating 39 Land Acquisition References (hereinafter referred to as 'the L.A.R.') including L.A.R. Nos. 119 of 1998, Chandaru Vs. State of U.P. and others and 116 of 1998, Atar Singh (now deceased and substituted by his legal heirs) Vs. State of U.P. & others.
(3.) Since both these appeal have arisen from the common award/Judgment, hence, have been heard together and are being decided by this common Judgment.;