- (1.) Heard Sri Surendra Tiwari, learned counsel for the appellants and Sri Madan Mohan, learned counsel for the respondents.
(2.) This is claimants' appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as 'Act 1894') arising from award/judgment and decree dated 02.04.2002 passed by Smt. Sadhana Chaudhari, Iind Additional District and Sessions Judge, Ghaziabad (hereinafter referred to as 'Reference Court'), adjudicating 16 Land Acquisition References (hereinafter referred to as 'LAR') including LAR no. 65 of 2000, Pran alias Kalia & Ors. v. State of U.P. & Anr., determining market value of acquired land at the rate of Rs. 120/- per square yard for the purpose of payment of compensation to land owners. Besides, it has also directed for payment of solatium at the rate of 30% of market value i.e. Rs. 120/- per square yard, 12% additional compensation and interest for various periods, as per provisions of Act, 1894.
(3.) Only point for determination for deciding this appeal is "whether claimants-appellants are entitled for higher determination of market value than Rs. 120/- per square yard or the rate determined by court below is just, valid and needs no interference.";