- (1.) All these five appeals under section 54 of Land Acquisition Act, 1894 (hereinafter referred to as Act, 1894) read with section 96 C.P.C., have arisen from a common Award/judgment and decree dated 01.11.2003 passed by Additional District Judge, Court No.3 Bijnor in Land Acquisition References mentioned below: JUDGEMENT_85_LAWS(ALL)10_2015.htm
(2.) Since common questions of facts and law are involved in all these appeals, they have been heard together and are being decided by this common judgment. For the purpose of convenience and with the consent of parties, facts from the record of First Appeal No. 289 of 2004 (Hindustan Petroleum Corporation Ltd. vs. Dharamvir & Another), have been taken.
(3.) The Court below has determined market value for the purpose of compensation of acquired land @ 135/- per sq. meter besides solatium @ 30% under section 23 of Act, 1894 and interest at the rate of 12% as per statute.;