- (1.) All these 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 common judgement/award and decree dated 03.11.2003 passed by Sri S.K.Bhatt, Additional District Judge, Court No.3, Bijnor adjudicating nine Land Acquisition Reference (hereinafter referred to as LAR") including LARs No.56 of 1994, 215 of 1995 and 91 of 1994.
(2.) The number of concerned LARs in the present appeals are detailed in the chart given below : JUDGEMENT_26_LAWS(ALL)11_2015.htm
(3.) 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. 48 of 2005 (M/s Indian Oil Corporation Ltd. Vs. Jai Ram & Anr.), have been taken.;