- (1.) Heard Shri Pramod Jain, learned Advocate assisted by Shri Surendra Tiwari, learned counsel for appellants and Shri Anand Prakash Srivastava, learned counsel for respondent no.1.
(2.) This is claimant's appeal under Section 54 of Land Acquisition Act, 1894 (hereinafter referred to as 'Act, 1894') arising from award/judgment dated 23.5.2000 passed by Shri O.P. Goel, VIIIth Additional District Judge, Ghaziabad adjudicating four Land Acquisition References (hereinafter referred to as 'LAR') including LAR No.205 of 1995 (Asha Ram and others) determining market value of acquired land under the provisions of Act, 1894 at the rate of Rs.120/- per square yard for the purposes of payment of compensation to land owners. Besides it has also directed that claimant shall be entitled for 30% solatium, interest at the rate of 12% per anum for the period 26.6.1987 to 27.2.1989 i.e. from the date of acquisition notification under Section 4 (1) of Act, 1894 till the date of award and thereafter 9% for one year and 15% for subsequent period till actual payment is made.
(3.) Claimant - appellants are aggrieved by the aforesaid determination of market value by Reference Court, and according to them, compensation ought to have been paid at the rate of Rs.200/- per square yard and court below has awarded a much lesser rate, which is highly inadequate, unjust and unreasonable.;