- (1.) All these appeals have arisen from award/judgment and decree dated 20.5.1993, passed by Sri Nepal Singh, Vth Additional District Judge, Ghaziabad adjudicating a number of Land Acquisition References including the ones with which we are concerned in these appeals, i.e. Land Acquisition Reference Nos. 2/1986, 6/1986, 153/1986, 20/1986, 7/1986, 47/1986, 154/1986, 37/1986 and 15/1986. First appeals and Land Acquisition References involved in the concerned appeal as also cross objection if any are detailed in the following chart:- JUDGEMENT_115_LAWS(ALL)7_2015.html
(2.) In these appeals cross objection/cross appeals in some of them there are some substitution application in order to bring legal heirs of the deceased party along with delay condonation application. As agreed by learned counsel for parties, delay in filing substitution application, if any, is condoned. All substitution applications are allowed. Let substitution be carried out in respective appeals/cross objections/cross appeals during the course of the day. Abatement of appeal, if any, is hereby set aside.
(3.) The Reference Court has determined market value of the acquired land for the purpose of compensation at the rate of Rs. 34/- per sq. yard.;