Sudhir Agarwal, J. - (1.) Heard Sri Arvind Verma, learned Senior Advocate, assisted by Sri Piyush Bhargava, Advocate, for appellants; and, Sri B. Dayal, Sri Madan Mohan, Sri Ranjeet Saxena and Sri S.C. Gupta, Advocates, for claimants.
(2.) All these appeals under Sec. 54 of Land Acquisition Act, 1894 (hereinafter referred to as the "Act, 1894") have come up at the instance of defendant -Power Grid Corporation of India Ltd. (hereinafter referred to as the "PGCIL") who has felt aggrieved by award/judgments dated 29th September, 2004 and 26th April, 2005, whereby Reference Courts have determined market value of acquired land at Rs. 131/ - per square meter. All the appeals have arisen from award/judgment dated 29.09.2004 except First Appeals No. 632/2005, 637/2005, 638/2005, 641/2005, 643/2005, 647/2005, 648/2005 and 650/205 which have arisen from award/judgment dated 26.4.2005.
(3.) Some claimants/respondents have also filed Cross Appeals which we have detailed in a chart given at a later stage. Since, all these appeals and cross appeals have arisen from common acquisition proceedings and involve common issues, therefore, have been heard together and are being decided by this common judgment.;