- (1.) Heard Sri Sudhanshu Srivastava, counsel for the appellants and Sri Arun Kumar, Sri R.G. Upadhyay, Surendra Tiwari holding brief of Sri Suresh Mishra and Sri A.K. Tripathi, counsel for the respondents.
(2.) These 28 appeals under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as the 'Act, 1894') have arisen from a common award/Judgment and decree dated 2nd March 2001 passed by Sri A.K. Upadhyay, XIII Additional District and Sessions Judge, Ghaziabad deciding various Land Acquisition References (hereinafter referred to as the L.A.Rs.), details whereof are given in the chart, determining market value of acquired land at Rs.168/- per sq. yard. Besides, it has also allowed 30 per cent solatium on the amount of compensation under Section 23(2) and interest for various periods as per the provisions of Act, 1894.
(3.) The dispute before this Court raised by appellant is confined to the rate of market value determined by Reference Court. Following the procedure under Act, 1894, notification under Section 4(1) was published on 30.4.1990 and notification under Section 6 was published on 30.6.1990/ 1.7.1990. The appellants sought to acquire land for purpose of raising residential construction etc. for use of Central Industrial Security Force. The land sought to be acquired situate in Village Lalpur and Chhajarsi, Pargana Loni, Tehsil Dadri, District Ghaziabad.;