- (1.) These four appeals have come up at the instance of the Power Grid Corporation Ltd., (hereinafter referred to as the 'appellant') who is aggrieved by award/judgment dated 24.12.2002 passed by Sri Umesh Chandra, IInd Additional District Judge, Court V Ghaziabad adjudicating 14 Land Acquisition References (hereinafter referred to as 'L.A.Rs') including L.A.Rs No. 515 of 1994,514/1994,519/1994 and 518/1994.
(2.) These appeals have been preferred under section 54 of Land Acquisition Act 1894 ( hereinafter referred to as 'Act 1894'),assailing market value determined by Reference Court for the purpose of payment of compensation at the rate of Rs. 52 /- per sq. yard.
(3.) For the purpose of establishing office of appellant, a Public Sector Corporation, created for being engaged in the activities of distribution and transmission of electrical energy to various Electricity Boards, National Thermal Power corporation (hereinafter referred to as the 'N.T.P.C.') sought to acquire 102-13-6 Bigha land in village Naanu and 69-15-1 Bigha land in vilage Mandola, Pargana Loni, District Ghaziabad. The N.T.P.C. made proposal for establishing 400KV sub-Station and Staff quarters . The State Government initiated acquisition proceedings and issued notification under section 4(1) of Act 1894 on 25.2.1988.Notification under section 6 (1) of Act 1894 was published on 15.8.1988. Possession of land was taken on 7.12.1988. Special Land Acquisition Officer, Ghaziabad ( hereinafter referred to as 'S.L.A.O.') made award dated 9.8.1990 determining market value at the rate of Rs. Rs. 20/- per sq. yard. Besides, it also directed for payment of solatium, interest for different period as per the provisions of Act 1894.;