Surya Prakash Kesarwani, J. - (1.) Heard Sri P.N. Tripathi, learned counsel for the appellants and Sri Ramesh Upadhyay assisted by Sri Shivam Yadav, learned counsel for the respondent, NOIDA.
(2.) Briefly stated the facts of the present case are that by notification under Section 4(1) of the Land Acquisition Act, 1894 ( hereinafter referred to as the 'Act') published in the U.P. gazette dated 30.4.1976 followed by notification under section 6 of the Act, certain lands of village Harola Makhanpur, Pargana and Tehsil Dadri, district Ghaziabad, were acquired. The possession was taken on 21.7.1976.
(3.) The Special Land Acquisition Officer made the award on 8.3.1977 offering compensation @ Rs.3.12 per Sq. yard. At the instance of tenure holders, the references were made under section 18 of the Act, which has been decided by the impugned judgment dated 27.5.1982 awarding compensation @ Rs.20,200/- per bigha which is about Rs. 7/- per Sq. yard.;