- (1.) We have heard the learned counsel for the parties at length and perused the record of the cases carefully.
(2.) All these appeals have come up under section 54 of the Land Acquisition Act, 1894 (hereinafter referred as 'Act, 1894') read with section 96 of the Code of Civil Procedure arising from common award dated 31.05.2001 passed under Section 26 of the Act, 1894 by Sri Ahmad Shamim, VIIIth Additional District Judge, Ghaziabad after hearing 79 land acquisition references, made under section 18 of Act, 1894, determining compensation payable to the claimants whose land were acquired by State of U.P. for National Thermal Power Corporation (hereinafter referred as 'N.T.P.C.').
(3.) The court below has found that tenure holders whose land were acquired, are entitled to payment of compensation @ Rs. 43 per sq. yard. The claimants are entitled to interest @ 12% from the date of notification i.e. 18.08.1986 till the date of possession i.e. 28th February, 1987. They are also entitled to solatium @ 30%, for the period subsequent to 28th February, 1987; for interest @ 9% for one year w.e.f. 28.02.1987 and thereafter @ 15% per annum.;