- (1.) All these appeals have come up under section 54 of Land Acquisition Act, 1894 (hereinafter referred as 'Act, 1894') read with section 96 of Code of Civil Procedure, arising from common award dated 19.11.2004 passed by Additional District Judge, Court No. 17, Meerut, in Land Acquisition References Nos. 136/1991, 135/1991, 140/1991, 137/1991 and 114/1993.
(2.) The Court below has partly answered references in favour of claimant / tenant holders, determining market value for the purpose of compensation of acquired land @ Rs. 84.00 per square yard. Besides, it has also awarded 30% solatium on the amount of compensation and interest @ 12% per annum from the date of notification under Section 4 of Act 1894, till the date of compensation; 9% per annum from the date of Compensation for the period of one year and 15% for subsequent period till compensation is paid.
(3.) At the instance of Meerut Development Authority, Meerut for the purpose of constructing residential buildings, acquisition of land in Village Kasheru, Bakshar, and Abdullapur was proposed, in furtherance whereto the State Government issued notification under Section 4 (1) of Act, 1894 in the Gazette dated 14.08.1987. Notification under Section 6 (1) of Act, 1894 was published on 04.9.1987. Special Land Acquisition Officer (hereinafter referred as 'S.L.A.O.') determined market value @ Rs. 90,000/- per Bigha i.e. Rs. 29.75 per square yard vide award dated 22.02.1990. Residential scheme for which acquisition in question proceeded was called as "Ganga Nagar Yojana".;