- (1.) Heard Sri Alok Yadav, learned counsel for appellant. None has appeared on behalf of the respondent though the case has been called in revised. In the circumstances, we proceed to hear and decide appeal ex parte.
(2.) This appeal under Section 54 of the Land acquisition Act, 1894 (hereinafter referred to as the Act, 1894") read with section 96 of C.P.C. has arisen from award/judgment dated 23.5.2002 passed by Sri Vijay Pratap Singh, XIIth Additional District and Sessions Judge, Aligarh in Land Acquisition Reference (hereinafter referred to as "LAR") No. 29 of 1996 . It has determined market value of acquired land at Rs. 45/ per sq. yard. Besides, it has also awarded 12% additional compensation under Section 23 (1a) of Act 1894. Solarium and interest have also been awarded as per various provisions of statute,
(3.) The facts in brief are that at the instance of U.P. State Industrial Development Corporation (hereinafter referred to as "UPSIDC"), proceedings for acquisition of land at village Dev Saini, Tehsil Koel, District Aligarh were initiated for acquiring 17414 Bigha (40.114 Hectare) of land. Notification under section 4(1) of Act 1894 was published in Gazette dated 29.3.1989 and under Section 6(1) it was published on 30.9.1989. Special Land Acquisition Officer (hereinafter referred to as "SLAO") made award dated 13.1.1991 determining market value of acquired land depending on nature of soil as under : JUDGEMENT_204_LAWS(ALL)10_2015.jpg JUDGEMENT_204_LAWS(ALL)10_20151.jpg ;