- (1.) Heard Sri Manish Goyal and Sri Prateek Tyagi, learned counsels for the appellant and Sri Siddhartha Singh Srinet, learned Standing Counsel.
(2.) These appeals under Section 54 of the Land Acquisition Act have been filed against the common judgment and award dated 27.5.2002 passed by the Additional District & Sessions Judge, Hapur, Ghaziabad in Land Acquisition Reference No. 479 of 1997 (Kiran Singh vs. State of U.P. and others) connected with 9 other references. Land of 10 villages for a total area of 260-06-17 was acquired for the construction of Hapur By-pass vide notification dated 21.5.1991 issued under Section 4 of the Land Acquisition Act. Section 6 notification was issued on 11.10.1991. The possession of the land was taken on 2.1.993 and 27.2.1993. The Special Land Acquisition Officer declared the award on 6.6.1996. As per the list appended to the award containing the name of villages, market rate awarded, total compensation of the lands of village Rampur, wherein the land under this appeal exists was for total area of 31-1-18, which was acquired.
(3.) In all the references of one village, common evidence was led and common questions of law were argued. All the references were answered by the common judgment and award on 27.5.2002.;